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 3] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(16) in Orissa Municipal Act, 1950 (16)"the Magistrate of the district" means the District Magistrate and includes any Magistrate subordinate to the District Magistrate to whom he may delegate all or any of his powers under this Act;
