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 257 in Orissa Municipal Act, 1950 257. Prohibition against removal of bars and lights. - No person shall without lawful authority remove any bar, chain, post or shoring timber or remove or extinguish and light set up under Section 256.
