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 277] [Entire Act] State of Odisha - Subsection Section 277(2) in Orissa Municipal Act, 1950 (2)The Executive Officer may by notice require any person during any place for the storage for private use of timber, fire wood, or other combustible things to take special steps to guard against danger from fire.
