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 358] [Entire Act] State of Odisha - Subsection Section 358(3) in The Orissa Municipal Corporation Act, 2003 (3)Every such communication pipe and fittings thereon shall vest in the Corporation and be maintained at the charge of the Corporation fund as a Corporation water works.
