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 101] [Entire Act] State of Odisha - Subsection Section 101(2) in Orissa Municipal Act, 1950 (2)[ It shall be the duty of the Executive Officer to attend all the meetings of the Municipal Council and to take part in the discussion at such meetings, but he shall not vote upon, or propose a resolution at any such meeting.
