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 538] [Entire Act] State of Odisha - Subsection Section 538(1) in The Orissa Municipal Corporation Act, 2003 (1)No well, tank, pond, cistern or foundation shall be dug or constructed without the previous permission in writing of the Commissioner,
