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 2] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (2)All orders passed under this section shall be final and shall not be called in question in any court of law.
