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 1] [Entire Act] State of Odisha - Section Section 391 in Orissa Municipal Act, 1950 391. Prosecutions. - Prosecution under this Act for breach of any provisions of the Act, rules, regulations or bye-laws may be instituted by the Executive Officer or any person authorised by him in this behalf.
