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 41A] [Entire Act] State of Odisha - Subsection Section 41A(v) in The Orissa Land Reforms (General) Rules, 1965 (v)[ A copy of the application received by the Tribunal shall be sent to- [Substituted by Notification No. 10100-Re-1-87/79-R-D.11.2.1980.]
