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 598] [Entire Act] State of Odisha - Subsection Section 598(14) in Orissa Municipal Rules, 1953 (14)In the case of maps and plans no general rule can be laid down. In each case the charge shall be fixed by the Executive Officer with reference to the difficulty or intricacy of the work done', and to the cost of tracing cloth.
