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 31] [Entire Act] State of Odisha - Subsection Section 31(2) in The Orissa Municipal Corporation Rules, 2004 (2)The Commissioner shall take up the repair works and contingency expenditure of rupees one lakh. Beyond rupees one lakh approval of Mayor shall be required.
