Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Survey and Settlement Rules, 1962

(2)A survey mark shall be deemed to require renewal when it is missing or damaged :Provided that where survey marks have been set up at corners and bends of fields in any previous survey, the repairs to and renewal of such survey marks shall not be made.