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 278(3)] [Section 278] [Entire Act]

State of Odisha - Subsection

Section 278(3)(b) in Orissa Municipal Act, 1950

(b)grant permission to retain such, work, but such permission shall not exempt such owner from proceedings for contravening the provisions of Sub-section (1).