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 256] [Entire Act] State of Odisha - Subsection Section 256(3) in Orissa Municipal Act, 1950 (3)The Executive Officer shall with all reasonable speed, complete the said work, fill in the ground and repair the said drain, road, or premises and remove the rubbis occasioned thereby.
