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 401] [Entire Act] State of Odisha - Subsection Section 401(2) in Orissa Municipal Rules, 1953 (2)The Officer of the Public Works Department who is appointed as the Municipal Engineer may be paid from the Municipal Fund an allowance as may be agreed to by the Municipality and the Works Department.The Health Officer
