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 152] [Entire Act] State of Odisha - Subsection Section 152(b) in The Orissa Town Planning and Improvement Trust Act, 1956 (b)in case of continuing contravention, with fine which may extend to fifty rupees for each day after the first during which the contravention continues.
