Legal Document View

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
[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(3)(iv) in The Orissa Development Authorities Act, 1982

(iv)calculate the contribution to be levied under Sub-section (1) of Section 62, on each plot used, allotted or reserved for a public purpose or for the purpose of the Authority, which is beneficial partly to the owners or residents within the area of the town planning scheme and partly to the general public;