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 2] [Entire Act] State of Odisha - Subsection Section 2(28) in The Orissa Land Reforms Act, 1960 (28)"Revenue Officer" means any officer appointed as such by Government to discharge any of the functions of a Revenue Officer under the provisions of this Act;
