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 28] [Entire Act] State of Odisha - Subsection Section 28(1) in The Orissa Bhoodan and Gramdan Rules, 1972 (1)The Grama Parishad may set apart lands vested in it to the general good of the community for communal development purposes to such extent as it deems necessary.
