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 70] [Entire Act] State of Odisha - Subsection Section 70(9) in The Orissa Development Authorities Rules, 1983 (9)It shall be lawful to enter into negotiation with one or more contractors who have tendered for a work in order to arrive at a reasonable and acceptable rate.
