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 228 in The Orissa Municipal Corporation Act, 2003 228. Final valuation. - Every valuation in the assessment list under Section 210 or Section 222 shall, subject to the provisions of Section 226 or Section 227, as the case may be, be final.
