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] [Entire Act] State of Odisha - Section Section 368 in Orissa Municipal Rules, 1953 368. The entry 'measured in my presence' by a Municipal Engineer cannot be accepted a check measurement. When measurements are taken jointly by officers, the measurements shall always be recorded and signed by the senior officer.
