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 66] [Entire Act] State of Odisha - Subsection Section 66(3) in Orissa Municipal Rules, 1953 (3)The Director of Municipal Administration on receipt of such correspondence shall dispose of matter which he is competent to dispose of and obtain orders of Government in all other matters.
