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] [Entire Act] State of Odisha - Section Section 77 in The Orissa Port Trust Act, 1962 77. Board not to lease rates without sanction. - The Board shall not lease, form sell or alienate any power, vested in it under this Act, of levying rates without the prior approval of Government.
