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 387] [Entire Act] State of Odisha - Subsection Section 387(1) in Orissa Municipal Act, 1950 (1)The State Government may make rules to carry out all or any of the purposes of this Act and prescribed forms for any proceeding for which they consider that a form should be provided.
