Legal Document View

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
[Cites 0, Cited by 1] [Section 27(1)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1)(d) in The Orissa Estates Abolition Act, 1951

(d)Any sum which was payable as chaukadari tax or municipal tax in respect of any building used primarily as office or kutchery for the management of such estate or as rest houses for estate servants on duty or golas used primarily for storing rent in kind;