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 12] [Entire Act] State of Odisha - Subsection Section 12(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (1)Not less than one week before the date of commencement of the local enquiry, the Sub-Divisional Officer shall cause a proclamation to be published.
