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 33] [Entire Act] State of Odisha - Subsection Section 33(2) in The Orissa Development Authorities Rules, 1983 (2)Such enquiry shall be held in public and a notice of the proposed enquiry shall be given to all the parties concerned, fifteen days before the commencement of the enquiry.
