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 575] [Entire Act] State of Odisha - Subsection Section 575(1) in Orissa Municipal Rules, 1953 (1)that it shall be liable to be cancelled at any time in the circumstances referred to under Sub-rule (5) of Rule 573 and Rules 574; and
