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 206A] [Entire Act] State of Odisha - Subsection Section 206A(b) in Orissa Municipal Rules, 1953 (b)fixing a copy thereof to the notice board of his office and the concerned Municipal office and to conspicuous place in the ward of the defaulter for a period of not less than 30 days.
