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 41] [Entire Act] State of Odisha - Subsection Section 41(12) in The Orissa Municipal Corporation Rules, 2004 (12)The licensee shall, where a continuous supply of piped water is available, provide such number of water taps and in such places as may be required by the Commissioner.
