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 66] [Entire Act] State of Odisha - Subsection Section 66(2) in Orissa Municipal Rules, 1953 (2)All correspondence relating to the matters of general Administration of the Municipality in respect of which powers have been delegated to the Director of Municipal Administration shall be made with him direct.
