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 1] [Section 152] [Entire Act] State of Odisha - Subsection Section 152(2) in Orissa Municipal Act, 1950 (2)The Executive Officer shall, also in cases in which any property is for the first time assessed or the assessment is increased, give notice thereof to the owner or occupier of the property, if known.
