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 466] [Entire Act] State of Odisha - Subsection Section 466(b) in The Orissa Municipal Corporation Act, 2003 (b)a manager, or trustee, vested with the power of management of a heritage building, or successor-in-office of such manager or trustee.
