Legal Document View

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
[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(2)(iv) in The Orissa Development Authorities Act, 1982

(iv)the grants, concessions and other modes of compensation for purchase or acquisition of properly to be paid by the State Government or any Authority and the conditions, subject to; which such grants, concessions and compensation should be made ; and