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[Cites 0, Cited by 0] [Section 387(1)] [Section 387] [Entire Act]

State of Odisha - Subsection

Section 387(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)from time to time, but subject to each case with the previous approval of the Standing Committee, determine a fresh line in substitution for any line so determined or for any part thereof ;