Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in The Orissa Town Planning and Improvement Trust Act, 1956

(3)The State Government may require the Chairman to furnish them with -
(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Trust; or
(b)a report on any such matter; or
(c)a copy of any document in the charge of the Chairman.