Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)The Sub-Divisional Officer, shall, on the basis of records available at his disposal and if necessary by local enquiry, ascertain the names of persons to whom the surrendered and abandoned holdings had belonged before such surrender or abandonment, as the case may be.