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 516] [Entire Act] State of Odisha - Subsection Section 516(a) in The Orissa Municipal Corporation Act, 2003 (a)the said matters shall not be finally disposed of in any place.or in a manner in which the same have not here to fore been so disposed of, without the sanction, of the Corporation; and
