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 518] [Entire Act] State of Odisha - Subsection Section 518(9) in Orissa Municipal Rules, 1953 (9)In the other cases, the committee shall duly consider and pass orders on the applications aforesaid after considering any, objection to the alterations proposed therein.
