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 188A] [Entire Act] State of Odisha - Subsection Section 188A(2) in Orissa Municipal Act, 1950 (2)The State Government may on their own motion or on application made in that behalf and after consulting the Municipality revise the rate of octroi.
