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 29D] [Entire Act] State of Odisha - Subsection Section 29D(2) in The Orissa Land Reforms (General) Rules, 1965 (2)The return shall contain village wise particulars of all lands held by such person as raiyat or land holder or both in the State of Orissa.
