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 42 in The Orissa Urban Police Act, 2003 42. Recovery of amount payable under Sections 37 to 40. - Any amount payable under Section 37, Section 38, Section 39 or Section 40 shall be recovered in the same manner as if it were an arrear of land revenue.
