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] [Entire Act] State of Odisha - Section Section 170 in Orissa Municipal Rules, 1953 170. When the number of demands is very large, in the case of rents and of municipal lands, the accounts may be entered in Forms No. XXXVII, and XXXIX instead of Form No. XXXVI.
