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 36] [Entire Act] State of Odisha - Subsection Section 36(11) in The Orissa Development Authorities Rules, 1983 (11)The Valuation Officer shall also inform the President of the Board of Appeal about the publication of notification under Clause (a) of Sub-rule 10.
