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 7] [Entire Act] State of Odisha - Subsection Section 7(2) in The Orissa Apartment Ownership Rules, 1992 (2)On receipt of a reply to the notice referred to in Sub-rule (1), the competent authority shall, after heaving the party or parties concerned, pass such orders as it may deem fit.
