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 489] [Entire Act] State of Odisha - Subsection Section 489(3) in The Orissa Municipal Corporation Act, 2003 (3)The Corporation may, with the previous sanction of Government, consider other forms of tenure such as group tenure, collective tenure and co-operative tenure.
