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] [Entire Act] State of Odisha - Section Section 517 in Orissa Municipal Rules, 1953 517. These rules apply to railway lands which are not exclusively used for agricultural purposes and are not occupied by or adjacent and appurtenant to buildings.
