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 17] [Entire Act] State of Odisha - Subsection Section 17(1) in The Orissa Municipal Corporation Act, 2003 (1)An officer in the service of Government shall be appointed as the Municipal Commissioner by the Government and he shall not be a Corporator of the Cooperation.
