Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Odisha - Subsection

Section 423(2) in Orissa Municipal Act, 1950

(2)The Administrator appointed under Sub-section (1) may, if the State Government so direct, receive such payment for his services from the Municipal Fund, that may be constituted for such Municipality, as may be determined by the Government.] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]