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[Cites 0, Cited by 0] [Section 213(1)] [Section 213] [Entire Act]

State of Odisha - Subsection

Section 213(1)(a) in Orissa Municipal Rules, 1953

(a)in a local newspaper if the consideration money for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum, and