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] [Entire Act] State of Odisha - Section Section 133 in Grama Panchayats Rules, 1968 133. For collection of all demands including sale, auction or lease or for any usufruct thereof, or for any demand other than those mentioned in Rule 132 above receipt in Form No. 5 shall be issued.
