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 37] [Entire Act] State of Odisha - Subsection Section 37(3) in The Orissa Municipal Corporation Act, 2003 (3)Such Corporator may challenge the decision of the Mayor or the Chairman, who shall thereupon put the question to the meeting and the decision taken in the said meeting shall be final.
