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] [Entire Act] State of Odisha - Section Section 220 in Orissa Municipal Rules, 1953 220. The Council may also provide from the Municipal Fund or by means of grant-in-aid there from for the maintenance of public libraries, reading rooms, gymnasium or any other institution connected with the diffusion of educations.
