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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Odisha - Subsection

Section 304(1) in Orissa Municipal Act, 1950

(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may require the rights of any person to hold a private market in any place and to levy fees therein and may, if necessary further acquire the land on which such market is situated.