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 86] [Entire Act] State of Odisha - Subsection Section 86(f) in The Orissa Development Authorities Rules, 1983 (f)all rents of land or building vested in the Authority after loans obtained for acquisition or construction of such land or building is re-paid;
