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 36] [Entire Act] State of Odisha - Subsection Section 36(7) in The Orissa Development Authorities Rules, 1983 (7)The town planning scheme as drawn up by the Valuation Officer may include such particulars envisaged in Rule 31 as may be relevant in relation to the provisions of Section 35.
