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 3] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(2) in The Orissa Land Reforms Act, 1960 (2)Nothing in this Chapter shall apply in respect of lands held by a landlord who [* * *] [Omitted vide Orissa Act No. 13 of 1965.] is a privileged raiyat or a person under disability.
