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 413(1)] [Section 413] [Entire Act] State of Odisha - Subsection Section 413(1)(c) in Orissa Municipal Act, 1950 (c)guarantee the payment from the Municipal Fund of such sums as it shall think fit as instalments of principals and interest on capital expended on any such construction.