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 256(1)] [Section 256] [Entire Act] State of Odisha - Subsection Section 256(1)(c) in Orissa Municipal Act, 1950 (c)cause such bars, chains or posts to be fixed across or in any road in which any such work is under execution as are necessary in order to prevent the passage of carts, carriage or animals and avert danger.