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 496] [Entire Act] State of Odisha - Subsection Section 496(2) in The Orissa Municipal Corporation Act, 2003 (2)The Corporation may levy the tax or charge on all such sales to ensure that a proportion of any increase in land value is realized.
