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 99] [Entire Act] State of Odisha - Subsection Section 99(1) in Orissa Municipal Act, 1950 (1)The Executive Officer of a Municipal area with the sanction of a Chairperson may delegate by general or special order to a servant of the Municipality to exercise under his control any power conferred on or delegated to him under this Act.
