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 29] [Entire Act] State of Odisha - Subsection Section 29(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (2)If, in his opinion any Village Officer is not entitled to solatium he shall submit his order to the Collector for confirmation.
