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 37] [Entire Act] State of Odisha - Subsection Section 37(3) in The Orissa Survey and Settlement Act, 1958 (3)The procedure to be followed in declaring any tract of land to constitute a village shall be as may be prescribed.] [Substituted by Act No. 7 of 1962.]
