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] [Entire Act] State of Odisha - Section Section 5B in The Orissa Government Land Settlement Rules, 1983 5B. [ [Inserted vide Orissa Gazette Extraordinary No. 1636/7.12.1993-Notification No. 53511 -GE-(GL)-S-40/93 (Part)-R./6.12.1993.] Notwithstanding anything contained in Rules 3, 5, 5-A, 8, 11, 12, 13, settlement of Khasmahal and Nazul land, Gramakantha Parambok and Abadi land leased out prior to the 9th day of January, 1991 shall be made in the manner prescribed in Schedule V.]
