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 207] [Entire Act] State of Odisha - Subsection Section 207(3) in Orissa Municipal Rules, 1953 (3)The provisions of Sub-rules (1) and (2) shall not apply to a case where the Council has to purchase immovable property brought to sale in execution of a decree obtained by it.Transfer of Immovable Property
