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 52A] [Entire Act] State of Odisha - Subsection Section 52A(2) in The Orissa Public Demands Recovery Rules, 1963 (2)Separate application shall be made and separate fee shall be payable for registration of immovable property lying in each Tahsil.
