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 65] [Entire Act] State of Odisha - Subsection Section 65(2) in The Orissa Land Reforms Act, 1960 (2)[ Penalties and other dues, if any, payable to Government under the provisions of this Act shall be realisable as arrears of land revenue.] [Added vide Orissa Act No. 13 of 1965.]
