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 243] [Entire Act] State of Odisha - Subsection Section 243(2) in Orissa Municipal Rules, 1953 (2)The Council shall notify to the District Inspector concerned all cases where grants have been suspended, withdrawn, reduced, or increase or new grants have been given.
