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 216] [Entire Act] State of Odisha - Subsection Section 216(3) in The Orissa Municipal Corporation Act, 2003 (3)The salaries and allowances of the Chairperson and the other members of the Corporation Valuation Committee shall be paid from the Corporation Fund.
