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 58] [Entire Act] State of Odisha - Subsection Section 58(4) in Orissa Municipal Act, 1950 (4)All the proceedings of any such Committee shall be subject to confirmation with or without modification by the Municipality unless the Municipality in delegating such powers and duties that the decision of the Committee shall be final.
