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 3] [Entire Act] State of Odisha - Subsection Section 3(2) in The Orissa Bhoodan and Gramdan Rules, 1972 (2)For the purpose of facilitating the work of the Samiti the State Government shall, after consultation with the Samiti appoint one of the members to act as Secretary of the Samiti.
