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 365] [Entire Act]

State of Odisha - Subsection

Section 365(iii) in The Orissa Municipal Corporation Act, 2003

(iii)in cases under clause (c) and (e) the Commissioner shall not take action unless written notice of not less than twenty-four hours has been, given to the owner or occupier of the premises; and