Legal Document View

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
[Cites 0, Cited by 0] [Section 413(1)] [Section 413] [Entire Act]

State of Odisha - Subsection

Section 413(1)(a) in Orissa Municipal Act, 1950

(a)with the previous sanction of the State Government construct or maintain or assist the construction or maintenance of a tramway or rope-way, motor omnibus or other transport service, within or partly within and partly without the Municipality, subject in the case of tram-way to the provisions of any law for the time being in force relating to the construction and maintenance of tramways;