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 165] [Entire Act] State of Odisha - Subsection Section 165(3) in Orissa Municipal Act, 1950 (3)The tax collector or the other officer authorised in that behalf shall make a return of all such sales to the Executive Officer in the prescribed form.
