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 497(2)] [Section 497] [Entire Act] State of Odisha - Subsection Section 497(2)(e) in The Orissa Municipal Corporation Act, 2003 (e)the livelihoods of affected people must be sufficiently compensated within a fixed period;