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 5] [Section 349] [Entire Act] State of Odisha - Subsection Section 349(1) in Orissa Municipal Act, 1950 (1)All licences, notices and permissions given, issued or granted as the case may be, under the provisions of this Act must be in writing.
