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 273] [Entire Act] State of Odisha - Subsection Section 273(6) in The Orissa Municipal Corporation Act, 2003 (6)Notwithstanding anything contained in this Act, no movable property exceeding five thousand rupees in value shall be sold otherwise than by public auction.
