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 67] [Entire Act] State of Odisha - Subsection Section 67(3) in Orissa Municipal Act, 1950 (3)Such Councillor may challenge the decision of the President who shall thereupon put the question in the meeting. The decision of the meeting shall be final.
