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 72(2)] [Section 72] [Entire Act] State of Odisha - Subsection Section 72(2)(ii) in The Orissa Forest Act, 1972 (ii)the property seized shall, if it is not to be so retained, be released; and