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 24] [Entire Act] State of Odisha - Subsection Section 24(1) in The Orissa Betterment Charges Rules, 1958 (1)he shall ascertain from the Collector of the district whether the relinquishment of the land or its delivery in exchange is acceptable under the tenancy or the revenue laws in force;
