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 22] [Entire Act] State of Odisha - Subsection Section 22(6) in The Orissa Town Planning and Improvement Trust Act, 1956 (6)The procedure for calling of tenders demand or security for due performance of contracts and such other incidental purposes shall be such as may be prescribed.
