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 290] [Entire Act] State of Odisha - Subsection Section 290(2) in Orissa Municipal Act, 1950 (2)The owner or occupier of every such place shall within thirty days of the publication such notification apply to the Executive Officer for a licence for the use of such place for purpose.
