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 61] [Entire Act] State of Odisha - Subsection Section 61(5) in Orissa Municipal Act, 1950 (5)Regulations made under Sub-sections (3) and (4) may be varied or revoked; provided that all the local authorities concerned assent to such variation or revocation.
