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 522] [Entire Act] State of Odisha - Subsection Section 522(2) in Orissa Municipal Rules, 1953 (2)The Executive Officer may take such rates as a general guide in making a valuation of lands situated near the lands to which the rates relate.
