Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2) in Orissa Municipal Act, 1950

(2)[ If the Chairperson or the Vice-Chairperson [* * *] [Substituted vide Orissa Act No. 12 of 1953.] fails to call a special meeting to be held within ten days from the date of receipt of such requisition of the meeting may be called on five days, notice by the persons who signed the requisition].