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 115] [Entire Act] State of Odisha - Subsection Section 115(e) in The Orissa Town Planning and Improvement Trust Act, 1956 (e)the proceeds of the sale of any movable property (including securities for moneys invested from the capital account) belonging to the Planning authority;
