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 518] [Entire Act] State of Odisha - Subsection Section 518(8) in Orissa Municipal Rules, 1953 (8)If both the Executive Officer with the Council and the General Manager are agreed as to any alteration in the valuation any railway land the valuation shall be altered accordingly and no meeting of the Committee need be held.
