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 51 in Orissa Municipal Act, 1950 51. Grant of leave to Chairperson or Vice-Chairperson. - The Municipality may grant leave of absence to its Chairperson or Vice-Chairperson for any period not exceeding three months in any one year.
