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 573] [Entire Act] State of Odisha - Subsection Section 573(5) in Orissa Municipal Rules, 1953 (5)The Executive Officer shall have an absolute right to remove without payment of any compensation the encroachment altogether whenever he thinks expedient in public interest.
