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 219] [Entire Act] State of Odisha - Subsection Section 219(1) in Orissa Municipal Act, 1950 (1)No person shall, without the permission of the Municipality make any connection with any Municipal cable, wire, pipe, drain or channel or with house connection of any other person.
