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 2] [Entire Act] State of Odisha - Subsection Section 2(j) in The Orissa Stamp Rules, 1952 (j)"Market value guideline" means the set of values of immovable properties in different villages, N.A.C., Municipalities, Corporation and other local areas in the State prepared under Rule 40.]
