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 388] [Entire Act] State of Odisha - Subsection Section 388(3) in The Orissa Municipal Corporation Act, 2003 (3)The possession of land which is taken under this Section shall be deemed to be a part of the public street and shall vest as such in the Corporation.
