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 4 in Orissa Municipal Rules, 1953 4. A Councillor who desires to move a motion shall give notice in writing to the Chairman not later than tenth day before the day fixed for the next meeting and shall together with the notice send a copy of the motion which he desires to move.
