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 375] [Entire Act]

State of Odisha - Subsection

Section 375(2) in The Orissa Municipal Corporation Act, 2003

(2)The expenses of any such work done or of supplying such lock and key shall be paid by the person as aforesaid unless the Corporation shall, by a general or special order or resolution, sanction, as they are hereby empowered to sanction, the execution of such work or the supply of such lock and key at the charge of the Corporation Fund.