Legal Document View

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
[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)if in consequence of the requisition of the premises the person interested is compelled to change his residence or place of business the reasonable expenses, if any, incidental to such change :