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 31] [Entire Act] State of Odisha - Subsection Section 31(v) in The Orissa Development Authorities Rules, 1983 (v)a re-distribution and valuation statement in Form V showing the estimated amount to be paid to or by each of the owners included in the town planning scheme;
