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 74(2)] [Section 74] [Entire Act] State of Odisha - Subsection Section 74(2)(ii) in Orissa Municipal Act, 1950 (ii)that the Municipality Council shall pay such travelling allowance to such officer or officers as admissible under the rules for the time being in force.