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 40] [Entire Act] State of Odisha - Subsection Section 40(2) in The Orissa Stamp Rules, 1952 (2)in case the Committee fails to revise the valuation, the Collector as Chairman would enhance the value by ten per cent of the value so fixed.
