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 566] [Entire Act] State of Odisha - Subsection Section 566(2) in Orissa Municipal Rules, 1953 (2)The sanction for the revised plans and estimates shall be subject to the same procedure laid down in Rule 562.
