Legal Document View

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
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(a) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(a)the name of each person entitled to a settlement of Bhogra lands, Gounti-Rayati lands and privileged waste lands under Sections 5, 6 and 7;