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] [Entire Act] State of Odisha - Section Section 273 in Orissa Municipal Rules, 1953 273. The State Government may with the consent of a Council transfer to its control and management any school or class of Schools under public management and Council shall then have with regard to these schools the powers specified in Section II.
