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 272(2)] [Section 272] [Entire Act]

State of Odisha - Subsection

Section 272(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)the sanction of the Corporation shall be required, for the acquisition of any movable property the value of which exceeds fifty thousand rupees, for the acquisition or exchange of any immovable property the value of which exceeds fifty thousand rupees, for taking of any property on lease for a term exceeding three years or for the acceptance of any gift or bequest of property burdened by an obligation if the value of such property exceeds twenty thousand rupees.