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 464] [Entire Act] State of Odisha - Subsection Section 464(3) in The Orissa Municipal Corporation Act, 2003 (3)The affixing of such written notice on any part of such premises shall be deemed to be a sufficient notice to the occupiers of such building or portion thereof.
