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 1] [Entire Act] State of Odisha - Section Section 128 in Orissa Municipal Act, 1950 128. Limitation of power to accept property in trust. - A Municipality may, accept, trust relating exclusively to the furtherance of any purpose to which its funds may be applied.
