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 465] [Entire Act] State of Odisha - Subsection Section 465(6) in The Orissa Municipal Corporation Act, 2003 (6)No person shall erect or re-erect any building after publication of notice under Sub-section (1) until it is published under Sub-section (5).
