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 3] [Entire Act] State of Odisha - Section Section 95 in Orissa Municipal Act, 1950 95. Powers of a Municipality to be exercised by resolution. - The powers, duties and functions of a Municipality may be exercised and shall be performed or discharged by resolution passed at a meeting of the Municipality and not otherwise.
