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 135A] [Entire Act] State of Odisha - Subsection Section 135A(1) in Orissa Municipal Act, 1950 (1)All holding which are used exclusively for agricultural purposes shall be exempted from imposition of taxes referred to in Clauses (b) to (e) of Sub-section (1) of Section 131.
