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 87] [Entire Act] State of Odisha - Subsection Section 87(b) in The Orissa Development Authorities Rules, 1983 (b)payment of all sums due from the Authority in respect of rates and taxes imposed under the Orissa Municipal Act, 1950 upon land or building vested in the Authority;
