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 521] [Entire Act] State of Odisha - Subsection Section 521(b) in Orissa Municipal Rules, 1953 (b)the price for similar lands in the vicinity in the year current or in the three years immediately preceding, after making due allowance as aforesaid.
