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 36] [Entire Act] State of Odisha - Subsection Section 36(8) in The Orissa Development Authorities Rules, 1983 (8)The various parts of the town planning scheme shall be so arranged that they can be easily referable in relation to maps and plans forming part of the town planning scheme.
