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 495] [Entire Act] State of Odisha - Subsection Section 495(i) in The Orissa Municipal Corporation Act, 2003 (i)a plot area up to a maximum of twenty five square metres may be granted at a concessional rate;
