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 535] [Entire Act] State of Odisha - Subsection Section 535(3) in The Orissa Municipal Corporation Act, 2003 (3)Every tenant, lodger, or other inmate of the said building shall vacate on being required by the owner in pursuance of any order under Subsection (1).
