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 550] [Entire Act] State of Odisha - Subsection Section 550(6) in Orissa Municipal Rules, 1953 (6)All passages referred to in Sub-clause (5) shall remain private property subject to a right in the Council to send carts along them or otherwise make use of them for any of the purpose of the Act.
