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 221] [Entire Act] State of Odisha - Subsection Section 221(d) in Orissa Municipal Act, 1950 (d)the conversion of such sewerage, offensive matter, filth and rubbish collected by the Municipality to compost manure in the manner prescribed;
