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] [Entire Act] State of Odisha - Section Section 38A in The Orissa Survey and Settlement Rules, 1962 38A. [ Exemption. [Inserted vide Orissa Gazette Extraordinary No. 1513-dated 27.9.1965.] - No fees shall be realised under Rules 36, 37 and 38 in respect of lands distributed in accordance with the provisions of the Orissa Bhoodan Yagna Act, 1953 (Orissa Act 16 of 1953).]
