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 565 in Orissa Municipal Rules, 1953 565. The State Government may require statements of progress and completion of such sanitary projects with accounts of expenditure on the same to be submitted to them in such form as they may prescribe from time to time.
