(5)The State Government may, by notification, restrict and place under, such control, as they may think fit, the exercise by [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in general or by any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in particular, of the power under Sub-section (1) and (3).
