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 23] [Entire Act] State of Odisha - Subsection Section 23(2) in The Orissa Town Planning and Improvement Trust Act, 1956 (2)The Chairman shall, if so directed by the State Government forward to them a copy of all papers which were laid before the Trust for consideration at any meeting.
