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 518] [Entire Act] State of Odisha - Subsection Section 518(11) in Orissa Municipal Rules, 1953 (11)The difference, if any, between the assessment so made and the assessment based on the valuation fixed by the Committee shall be adjusted as soon as possible after the valuation is made.Determination of Annual Value of Land
