Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Odisha - Subsection

Section 149(3) in The Orissa Municipal Corporation Act, 2003

(3)The money credited to Corporation fund in the road Development and Maintenance Account shall, subject to the regulations made in this behalf, be applied for the purpose of development and maintenance of roads.