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 240] [Entire Act] State of Odisha - Subsection Section 240(3) in Orissa Municipal Act, 1950 (3)Land taken possession of under this section shall be deemed to be a part of public road shall vest in the [Municipality.] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
