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 61] [Entire Act] State of Odisha - Subsection Section 61(6) in Orissa Municipal Act, 1950 (6)If the State Government take action under Sub-section (1) they may issue such directions as, they think necessary of desirable in respect of all or any of the matters, referred to in Sub-sections (3) and (4).
