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 8] [Entire Act] State of Odisha - Subsection Section 8(b) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963 (b)in any other case the solatium shall be equal to the amount by which fifteen times such commission exceeds the said market value:
