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 6 in Orissa Municipal Rules, 1953 6. If the Chairman decides that a motion is not in order, he shall make such alterations as shall in his opinion render the motion to be in order. The decision of the Chairman shall be final.
