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 387] [Entire Act] State of Odisha - Subsection Section 387(6) in The Orissa Municipal Corporation Act, 2003 (6)The Commissioner may, before granting such permission, require the owner to deposit in the Corporation Office an amount sufficient in his opinion to cover the cost of removal.
