Legal Document View

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
[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Odisha - Subsection

Section 114(1)(g) in The Orissa Development Authorities Rules, 1983

(g)terms and conditions on which the local authority or authorities may be required to assume responsibility for the maintenance of the amenities provided by the Authority and for the provision of the amenities which have not been provided by the Authority, but which in its opinion should be provided in the area.