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[Cites 0, Cited by 0] [Section 601] [Entire Act]

State of Odisha - Subsection

Section 601(2) in The Orissa Municipal Corporation Act, 2003

(2)All the provisions of this Act, the rules and bye-laws made there under shall apply to any place provided under Sub-section (1) outside the city and vested in the Corporation as if such place situates within the city.