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 256] [Entire Act] State of Odisha - Subsection Section 256(e) in The Orissa Municipal Corporation Act, 2003 (e)in the case of property tax on any land or building, by attachment of rent due in respect of such land or building; or
