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 548] [Entire Act] State of Odisha - Subsection Section 548(3) in Orissa Municipal Rules, 1953 (3)Every cess-pool shall be so situated, constructed as to allow of easy access for the purpose of emptying and cleaning the same and be according to the type plan and design adapted by the Council
