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 17] [Entire Act] State of Odisha - Subsection Section 17(2) in The Orissa Survey and Settlement Act, 1958 (2)The Government may prescribe the manner in which such cost shall be assessed. The cost assessed shall be recoverable as arrears of land revenue.Chapter-IV Settlement of Rent
