Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(4) in The Orissa Development Authorities Act, 1982

(4)All collections resulting from the said increase shall, after deducting incidental expenses, if any, be paid to the concerned Authority at such time and in such manner as may be prescribed by rules.