Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 497(2)] [Section 497] [Entire Act]

State of Odisha - Subsection

Section 497(2)(h) in The Orissa Municipal Corporation Act, 2003

(h)any urban development project that leads to the involuntary resettlement of communities must take provision to cover the costs of resettlement and rehabilitation; and