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 80] [Entire Act] State of Odisha - Subsection Section 80(6) in The Orissa Tenancy Act, 1913 (6)Where the Officer makes an appraisement, the appraisement papers shall be filed in the Collector's office.
