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 53] [Entire Act] State of Odisha - Subsection Section 53(2) in Orissa Municipal Act, 1950 (2)On receipt of the report from the Enquiring Officer, the State Government shall give an opportunity to the concerned Chairperson or Vice-Chairperson to submit his explanation within period of three weeks through the Enquiring Officer.
