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 95] [Entire Act] State of Odisha - Subsection Section 95(2) in The Orissa Town Planning and Improvement Trust Act, 1956 (2)The rate of interest on the basis of which the sum referred to in Sub-section (1) shall be calculated, shall be such as may be prescribed by the State Government.
