Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(b) in Orissa Municipal Act, 1950

(b)for the purpose of reconstituting a Municipality, before the expiry of a period of five years from the date appointed for its first meeting referred to in Clause (a) of Sub-section (2) of Section 47 :