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 172 in Orissa Municipal Rules, 1953 172. Each Municipality shall keep proper accounts of stamps in Form No. XLIV and stationery in Form No. XLV and balance shall be periodically verified by the Executive Officer.Minimum and Maximum Amount of Expenditure which shall be Incurred by a Council
