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 14] [Entire Act] State of Odisha - Subsection Section 14(3) in The Orissa Estates Abolition Act, 1951 (3)An Anchal Sasan constituted under Sub-section (1) shall consist of-(i)Anchal Sabha, and(ii)Anchal Adhikari.
