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 161] [Entire Act] State of Odisha - Subsection Section 161(2) in Orissa Municipal Act, 1950 (2)Such notice, shall be signed by the Executive Officer or an officer authorised in that behalf, and shall be served by a person authorised to receive payment.
