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 547] [Entire Act] State of Odisha - Subsection Section 547(g) in The Orissa Municipal Corporation Act, 2003 (g)contravene the provision of any notice given by the Commissioner, under Section 546 for the use of any such portion of a river or place for any such purpose.
