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 163] [Entire Act] State of Odisha - Subsection Section 163(1) in Orissa Municipal Act, 1950 (1)Every warrant of distress and sale under the last preceding section shall be issued by the Executive Officer and shall be in the prescribed form.
