Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 406 in Orissa Municipal Act, 1950

406. Decision of disputes not otherwise provided for.

- If any dispute for the decision of which this Act does not otherwise provide, arises between two or more local authorities or between a local authority or authorities and Municipal authority or authorities the matter shall be referred to the State Government and decision of the State Government upon the matter so referred shall be final and binding.