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(2)] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(2)(f) in The Orissa Town Planning and Improvement Trust Act, 1956 (f)the acquisition by the planning authority of any site or building comprised in the area included in the scheme.