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 1] [Section 624] [Entire Act]

State of Odisha - Subsection

Section 624(1) in The Orissa Municipal Corporation Act, 2003

(1)Whenever by any notice, requisition or order under this Act, or any rule or bye-law made there under, any person is required to execute any work or to take any measures or do anything a reasonable time shall be fixed in such notice, requisition or order within which the work shall be executed, the measures taken or the thing done.