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] [Section 321] [Entire Act] State of Odisha - Subsection Section 321(b) in The Orissa Municipal Corporation Act, 2003 (b)have such privy shut off by sufficient roof and wall or fence from the view of persons dwelling in the neighbour or passing by;
