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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(xxiv) in The Orissa Municipal Corporation Act, 2003

(xxiv)subject to adequate provision being made for the matter hereinbefore specified, the provision of relief to destitute persons in the city in times of famine and the establishment and maintenance of relief work in such times;