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 225] [Entire Act] State of Odisha - Subsection Section 225(2) in The Orissa Municipal Corporation Act, 2003 (2)The Valuation Committee may make such queries and observations in relation to any entry in the assessment list and call for such records, returns and explanations, as it thinks fit.
