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 131A] [Entire Act] State of Odisha - Subsection Section 131A(2) in Orissa Municipal Act, 1950 (2)Upon an order being made under Sub-section (1) in respect or for which a lower rate is fixed thereunder, shall not be re-imposed or as the case may be imposed at a higher rate without the previous sanction of the State Government.
