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 229] [Entire Act] State of Odisha - Subsection Section 229(2) in The Orissa Municipal Corporation Act, 2003 (2)The annual value of any land or building under Section 210 or Section 227 or Section 228, as the case may be, shall, be entered in the Corporation Assessment Book.
