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 637] [Entire Act] State of Odisha - Subsection Section 637(2) in The Orissa Municipal Corporation Act, 2003 (2)In any such case, where an application has not been condoned by the Government, a suit for recovery may be instituted against the person in pursuance of the decision of the Corporation.
