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 138] [Entire Act] State of Odisha - Subsection Section 138(b) in Orissa Municipal Act, 1950 (b)the Municipality at a meeting shall decide in regard to holdings in general or to any class of holdings in particular what tests shall be applied determining whether properties within the Municipal area are held under one title or agreement.
