Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Odisha - Subsection

Section 207(1)(c) in Orissa Municipal Rules, 1953

(c)that the property, if it is intended for hospitals and dispensaries, is approved by the Civil Surgeon;