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 8] [Entire Act] State of Odisha - Subsection Section 8(1) in The Orissa Bhoodan and Gramdan Rules, 1972 (1)Each declaration filed under Sub-section (2) of Section 12, shall be registered as a case and a case Register for the purpose shall be Maintained in Form III.
