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 102] [Entire Act] State of Odisha - Subsection Section 102(4) in The Orissa Development Authorities Rules, 1983 (4)The draft proposal to levy the development charge shall show grounds and reasons for working out the various rates of development charges for different areas and uses.
