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 252] [Entire Act] State of Odisha - Subsection Section 252(f) in The Orissa Tenancy Act, 1913 (f)any other special or local law not repealed either expressly or by necessary implication by this Act.
