Legal Document View

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
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(a) in The Orissa Municipal Corporation Act, 2003

(a)no such meeting shall be convened except on a requisition signed by at least one third of the total number of elected Corporators alongwith a copy of the resolution proposed to be moved at the meeting;