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 36C] [Entire Act] State of Odisha - Subsection Section 36C(2) in The Orissa Land Reforms Act, 1960 (2)The Revenue Officer may also, on his own motion, initiate proceedings under Sub-section (1) within the aforesaid period of two years for declaring the tenant to be a raiyat.
