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 0] [Section 29] [Entire Act] State of Odisha - Subsection Section 29(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (3)The Collector shall have authority to confirm the order with or without modification :Provided that he shall record his reasons if he modifies the order.
