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 98(3)] [Section 98] [Entire Act] State of Odisha - Subsection Section 98(3)(a) in Orissa Municipal Act, 1950 (a)it shall be disposed of by the Chairperson in such manner as it seem expedient and the Chairperson may confirm, modify or set aside the order; and