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 283] [Entire Act] State of Odisha - Subsection Section 283(4) in The Orissa Municipal Corporation Act, 2003 (4)The work shall not be commenced until the project has been sanctioned by the Government with or without modification.
