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 99] [Entire Act] State of Odisha - Subsection Section 99(3) in Orissa Municipal Act, 1950 (3)Any order passed by an officer or servant of Municipality in exercise of a power conferred on him under Sub-section (1) shall be liable to rescission or revision by the officer who conferred the power.
