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[Cites 0, Cited by 0] [Section 273A(1)] [Section 273A] [Entire Act]

State of Odisha - Subsection

Section 273A(1)(a) in Orissa Municipal Act, 1950

(a)has been commenced without obtaining the permission or the Executive Officer or where an appeal has been preferred to the Municipality in contravention of any order passed by the Municipality in appeal; or