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 2] [Section 107] [Entire Act] State of Odisha - Subsection Section 107(2) in Orissa Municipal Act, 1950 (2)Copies of the estimate as sanctioned, shall be submitted forthwith and not later than such dates as may be prescribed, to the State Government through such authority as the State Government may direct.
