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 378 in Orissa Municipal Rules, 1953 378. He shall record his observation of all roads under the management of Local authorities and shall forward his notes of Inspection to the Local authority with suggestions to rectify the defects noticed.
