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 59] [Entire Act] State of Odisha - Subsection Section 59(f) in The Orissa Survey and Settlement Rules, 1962 (f)An application made or a direction issued under any of the Sections 15 or 25 shall always be deemed to have been made or issued, as the case may be, under the other section also.
