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 1] [Section 337] [Entire Act]

State of Odisha - Subsection

Section 337(2) in Orissa Municipal Act, 1950

(2)Save as otherwise expressly provided in or may be prescribed under this Act, for every such licence or permission fees may be charged on Such suits and at such rates as may be fixed by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].