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 243] [Entire Act] State of Odisha - Subsection Section 243(1) in Orissa Municipal Rules, 1953 (1)Grant shall ordinarily be sanctioned for a period of three years but the Council may at any time during its currency, for reasons to be recorded in writing, revise a grant.
