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 20A] [Entire Act] State of Odisha - Subsection Section 20A(1) in The Orissa Estates Abolition Act, 1951 (1)After determining the claim of the creditor or a maintenance-holder under Section 20 the Claims Officer shall communicate his award to the Compensation Officer concerned.
