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 526] [Entire Act] State of Odisha - Subsection Section 526(6) in Orissa Municipal Rules, 1953 (6)The Executive Officer may require the applicant-(a)to furnish him with any information which has already been furnished; or(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.
