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The Odisha Land Rights to Slum Dwellers Rules, 2017 9. Administration of Urban Poor Welfare Fund. - (1) The Fund shall be applied for creation of urban infrastructure in the slums in the Urban Local Body and incidental expenses relating to its operation and maintenance. (2) The Fund shall be administered by a sub-committee of such members of the Committee as may be determined by the Chairperson of the Committee. (3) The sub-committee appointed under sub-rule (2) shall spend monies out of the Fund for carrying out the objects for which the Fund has been constituted.     |
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