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 147] [Entire Act] State of Odisha - Subsection Section 147(3) in Orissa Municipal Act, 1950 (3)The provisions of Sections 153, 154, 155 and 156 applicable to objections, shall, so far as may be, apply to any objection made in pursuance of a notice issued under Sub-section (2) and to any appeal made under Clause (f) of Sub-section (1).
