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 405] [Entire Act] State of Odisha - Subsection Section 405(2) in Orissa Municipal Act, 1950 (2)It shall be the duty of the Inspector of local works to inspect and advise with regard to all public works and construction or repair vested in or in charge of the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.],
