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 56A] [Entire Act] State of Odisha - Subsection Section 56A(3) in The Orissa Land Reforms Act, 1960 (3)The application under Sub-section (1) and the certificate to be issued under Sub-section (2) shall be in the prescribed form and the application shall be accompanied by the prescribed fee.]
