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 407] [Entire Act] State of Odisha - Subsection Section 407(3) in Orissa Municipal Act, 1950 (3)The decision of the State Government under Clause (a) of Subsection (1) or under Sub-section (2), as the case may be, shall be final and binding on each of the disputing local authority.
