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 120A] [Entire Act] State of Odisha - Subsection Section 120A(2) in Orissa Municipal Act, 1950 (2)The Governor shall cause every recommendation made by the Finance Commission under Sub-section (1) together with an explanatory memorandum as to the action taken thereon to be laid before the Legislative Assembly.]Chapter-XII Property
