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 73C] [Entire Act] State of Odisha - Subsection Section 73C(a) in Orissa Municipal Act, 1950 (a)no suit or other proceeding shall be instituted, maintained or continued in any Court, Tribunal or other authority by the temporary appointees against the Municipality or any person or authority whatsoever for the regularisation of the services;
