Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 10 in Orissa Municipal Rules, 1953

10.

The notice shall be sent by post or by such other method as may be deemed convenient ;Provided that if a local newspaper be published in the municipality, the Councillors by a resolution duly passed at a meeting, may decide that the publication of a general notice in the newspaper in question shall be sufficient.