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 253] [Entire Act] State of Odisha - Subsection Section 253(2) in The Orissa Municipal Corporation Act, 2003 (2)Due compensation shall be given by the concerned Corporation to any person for the loss which he may have sustained as a result of a ferry being declared to be a Corporation ferry.
