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 33C] [Entire Act] State of Odisha - Subsection Section 33C(3) in The Orissa Land Reforms (General) Rules, 1965 (3)After the period of publication is over, the procedure laid down in Sub-rules (2) and (3) of Rule 32, shall mutatis mutandis apply.
