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 121] [Entire Act] State of Odisha - Subsection Section 121(f) in Orissa Municipal Act, 1950 (f)all buildings or other works constructed by Municipality from the Municipal Fund and all lands, buildings or other property, transferred to the Municipality by State Government or acquired by gift, purchase or otherwise for local public purposes.
