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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(1)(d) in Orissa Municipal Act, 1950

(d)if the owner or occupier neglects within a period specified in any notice issued by the Executive Officer under any bye-law made under this Act to put up a metre or to comply with any other lawful order or requisitions;