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] [Entire Act] State of Odisha - Section Section 152 in Orissa Municipal Rules, 1953 152. The statement which the owner of carriage, cart, horses or other animals is required to forward to the Executive Officer under Section 177 of the Act shall be in Form XXXI which may be supplied to tax-payers free of cost.
