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 143] [Entire Act] State of Odisha - Subsection Section 143(3) in Orissa Municipal Act, 1950 (3)All objections received by the Executive Officer within the aforesaid period together with the views, if any, of the Municipality expressed within the said period shall be forwarded to the Valuation Officer by the Executive Officer.
