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 200] [Entire Act] State of Odisha - Subsection Section 200(1) in Orissa Municipal Act, 1950 (1)Without the permission of the Municipality no building, wall or other structure shall be newly erected and no road shall be constructed over any Municipal water mains.
