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 21] [Entire Act] State of Odisha - Subsection Section 21(e) in The Orissa Development Authorities Rules, 1983 (e)be accompanied by a treasury chalan showing deposit of a fee of twenty rupees in the Head of Account to be determined by the State Government in this behalf.
