Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(b) in The Orissa Town Planning and Improvement Trust Act, 1956

(b)the Chairman may, whenever he thinks fit, and shall upon the written request of not less than three other Trustees call a special meeting;