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 221] [Entire Act] State of Odisha - Subsection Section 221(2) in The Orissa Tenancy Act, 1913 (2)Every such application must be accompanied by such fee for the service of the notice as the Board of Revenue may fix in this behalf.
