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 290] [Entire Act]

State of Odisha - Subsection

Section 290(2) in The Orissa Municipal Corporation Act, 2003

(2)For the purpose of flushing, cleaning and emptying the said drains, the Commissioner may, with the sanction of the Corporation, construct or set up such reservoirs, sluices, engine and other works, as he may, from time to time, deem necessary.