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 1] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(1) in The Orissa Town Planning and Improvement Trust Act, 1956 (1)The State Government may by Notification appoint a person to be the Director of Town Planning hereinafter called "the Director".
