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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

State of Odisha - Subsection

Section 546(1)(f) in The Orissa Municipal Corporation Act, 2003

(f)regulate, by public notice, the use by the public of any portion of a river or other place not vested in the Corporation for any of the said purposes, and of any work and of the water in any work, assigned and set apart under this Act for any particular purposes.