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] [Entire Act] State of Odisha - Section Section 50 in The Orissa Zilla Parishad Act, 1991 50. Recovery of amount due to Parishad. - All amounts due to be recovered under this Act shall, without prejudice to any other mode of recovery, be recoverable as arrears of land revenue.
