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 117] [Entire Act] State of Odisha - Subsection Section 117(g) in The Orissa Town Planning and Improvement Trust Act, 1956 (g)all other receipts by the Planning authority, which are not required by Section 115 to be credited to the capital account.
