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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Odisha - Subsection

Section 213(2)(a) in Orissa Municipal Rules, 1953

(a)in a local newspaper circulated within the jurisdiction of the Council if the consideration for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum.