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 407] [Entire Act] State of Odisha - Subsection Section 407(4) in Orissa Municipal Act, 1950 (4)The powers of the State Government under this section shall in relation to a dispute to which a cantonment authority is a party, be exercisable with concurrence of the Central Government.
