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 1] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(g) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963 (g)"Gounti-raiyati land" means land recorded as such in the settlement papers in the merged territories of the former State of Bamra;
