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 428] [Entire Act] State of Odisha - Subsection Section 428(d) in The Orissa Municipal Corporation Act, 2003 (d)any property of the Corporation in any street, and no person shall willfully extinguish the light or damage the appurtenance of any such lamp.
