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 116] [Entire Act] State of Odisha - Subsection Section 116(a) in Orissa Municipal Act, 1950 (a)firstly, such sums as may be required for the repayment of and the payment of interest on any loan incurred under the provisions of the Local Authorities Loans Act, 1914 (Act 9 of 1914);
