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] [Entire Act] State of Odisha - Section Section 205 in Orissa Municipal Act, 1950 205. Supply without the Municipality. - The Municipality may, with the sanction of and on such terms, if any, as may be approved by the State Government, supply water to a local authority or other person without the Municipality.Cutting off Water-Supply
