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 235] [Entire Act] State of Odisha - Subsection Section 235(2) in Orissa Municipal Act, 1950 (2)Reasonable compensation shall be paid to the owners of any land or buildings or part of the building which are required for, or effect by and such purposes.
