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 601 in Orissa Municipal Rules, 1953 601. All costs, damages, compensation etc., mentioned in Section 345 of the Act, if there is no special provision in this Act for their recovery, shall be recovered as arrear of land revenue.
