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 27] [Entire Act] State of Odisha - Subsection Section 27(g) in The Orissa Development Authorities Act, 1982 (g)the filling up or reclamation of low lying swampy or unhealthy areas or levelling up of land, if such land exists in the town planning scheme area ; and
