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 6] [Entire Act] State of Odisha - Subsection Section 6(7) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (7)If the Mayor decides that a motion is not in order, he shall make such alterations as deemed necessary. The decision of the Mayor shall be final.
