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 212(3)] [Section 212] [Entire Act] State of Odisha - Subsection Section 212(3)(a) in Orissa Municipal Act, 1950 (a)no requisition shall be made under this section on any person who has been exempted front payment of the drainage tax under Section 135;