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] [Entire Act] State of Odisha - Section Section 47 in The Orissa Luxury Tax Rules, 1995 47. Determination of legal is representative. - If a question arise in any appeal or application for reference whether a person or is not the legal representative of a deceased party, such question may be determined the Tribunal in summary way after taking evidence, if necessary.
