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 18] [Entire Act] State of Odisha - Subsection Section 18(l) in The Orissa Housing Board Act, 1968 (l)the reclamation or reservation of lands for markets, gardens, playing-fields, Schools, dispensaries, hospitals and other amenities in the scheme;
