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 333] [Entire Act] State of Odisha - Subsection Section 333(b) in Orissa Municipal Act, 1950 (b)that enclosed place or building has been used for other purposes of public resort or entertainment than that for which the licence was granted.
