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] [Entire Act]

State of Odisha - Section

Section 649 in The Orissa Municipal Corporation Act, 2003

649. Penalty for causing damage to property belonging to Corporation.

- No person shall cause any damage to any property belonging to the Corporation and if any person causes any damage to any property belonging to the Corporation he shall, on conviction, be punished with fine which may extend to one thousand rupees.