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 81] [Entire Act] State of Odisha - Subsection Section 81(4) in Orissa Municipal Act, 1950 (4)The State Government shall have power to issue such general or special directions as they may think necessary for the purpose of giving due effect to transfer made under Sub-section (3).
