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] [Entire Act] State of Odisha - Section Section 351 in Orissa Municipal Rules, 1953 351. The Municipal Engineer shall be in direct charge of the work executed by the Municipality.Invitation and Acceptance of Tenders for Contractors in Respect of Municipal Work and Supply of Materials, Goods, etc. to The Council
