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 322] [Entire Act] State of Odisha - Subsection Section 322(iv) in Orissa Municipal Rules, 1953 (iv)When it is desired to initiate any project for the construction of a new or the alteration of an existing hospital or dispensary, the selection of a site and the details of the plans shall first be considered by a Committee consisting of-
