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 315] [Entire Act] State of Odisha - Subsection Section 315(c) in The Orissa Municipal Corporation Act, 2003 (c)enter into arrangement with any person for any period not exceeding twenty years, for the removal or disposal of sewage within or outside the city :
