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 261] [Entire Act] State of Odisha - Subsection Section 261(b) in Orissa Municipal Rules, 1953 (b)no such loan shall be granted by a Council unless such society or committee mortgages or undertakes to mortgage such building to the Council as a guarantee for the repayment of the loan;
