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 12 in The Orissa Town Planning and Improvement Trust Act, 1956 12. [ Condition of service of Chairman, Vice-chairman and Trustees. [Substituted by Orissa Act 30 of 1975.] - The condition of service of the Chairman, Vice-Chairman and the Trustees shall be such as may be prescribed from time to time.]
