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 5] [Section 37] [Entire Act] State of Odisha - Subsection Section 37(a) in The Orissa Land Reforms Act, 1960 (a)"person" includes a company, family, association or other body of individual, whether incorporated or not, and any institution capable of owning or holding property;
