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 102] [Entire Act] State of Odisha - Subsection Section 102(d) in Orissa Municipal Act, 1950 (d)due regards shall be paid, so far as may be compatible with the exigencies of the purpose of the entry to the social and religious usages of the documents of the premises.
