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 1] [Entire Act] State of Odisha - Section Section 5 in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 5. Collector to sanction prosecutions. - No prosecution shall be instituted under this Act against any person without the previous sanction of the Collector.
