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 298] [Entire Act] State of Odisha - Subsection Section 298(2) in The Orissa Municipal Corporation Act, 2003 (2)Any requisition for the construction of any drain under Sub-section (1) may comprise any detail specified in clause (a), (b) or (c) of Section 297.
