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] [Entire Act] State of Odisha - Section Section 334 in Orissa Municipal Rules, 1953 334. Emergent works, however may with the approval of the Chairman, commence in anticipation of section, Provided that regular estimates are submitted in the earliest opportunity.
