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 634 in The Orissa Municipal Corporation Act, 2003

634. Prohibition against removal or obliteration of notice.

- No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited or any sign or mark erected by or under the orders of the Corporation, the Mayor, or the Commissioner.