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 142] [Entire Act] State of Odisha - Subsection Section 142(5) in Orissa Municipal Act, 1950 (5)Every Municipality shall pay to the State Government such amount towards its contribution for maintenance of the valuation organisation as may be determined by the State Government.
