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 12A] [Entire Act] State of Odisha - Subsection Section 12A(5) in The Orissa Land Reforms (General) Rules, 1965 (5)The authorised officer shall execute lease-deed in Form No. 27 within a period of fifteen days from the date of premium and land revenue are paid in full.]
