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 52] [Entire Act] State of Odisha - Subsection Section 52(5) in Orissa Municipal Act, 1950 (5)A resignation tendered under this section may, at any time before its acceptance, be withdrawn by the person tendering the same by writing.] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
