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 125] [Entire Act] State of Odisha - Subsection Section 125(3) in The Orissa Town Planning and Improvement Trust Act, 1956 (3)The State Government shall have power to make Rules laying down the main principles in accordance within which development may be made in different zones and regions.
