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 304] [Entire Act] State of Odisha - Subsection Section 304(2) in Orissa Municipal Act, 1950 (2)The acquisition shall be made under the Land Acquisition Act, (Act 1 of 1894) and such rights shall be deemed to be land for the purposes of that Act.
