Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2) in Orissa Municipal Act, 1950

(2)[ A copy of every resolution passed by Municipality at a meeting shall, within three days from the date of the meeting, be forwarded to -
(a)the Magistrate of the district;
(b)each of the Councillors of the Municipality; and
(c)the State Government or to such officer or authority appointed by the State Government for the purpose of inspecting or superintending the operation of the Municipality area.