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 365] [Entire Act] State of Odisha - Subsection Section 365(e) in The Orissa Municipal Corporation Act, 2003 (e)if the owner or occupier of the premises willfully or negligently injures or damages any meter, pipe, cistern or fittings or lock thereof in such premises;
