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 9] [Entire Act] State of Odisha - Subsection Section 9(3) in The Orissa Estates Abolition Rules, 1952 (3)The Tribunal shall follow in regard to the appointment of costs the same principles as laid down in Section 35 of the Code of Civil Procedure, 1908.
