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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62A] [Entire Act] State of Odisha - Subsection Section 62A(5) in Orissa Municipal Act, 1950 (5)The term of office of the members of the District Planning Committees, the conduct of business at the meetings thereof and such other matter is including filling up of casual vacancies in the said Committee shall be such as may be prescribed.
