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 35] [Entire Act] State of Odisha - Subsection Section 35(a) in The Orissa Panchayat Samiti Act, 1959 (a)any immovable property, or any work in progress, under the control of any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti;
