Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Odisha - Subsection

Section 41A(x) in The Orissa Land Reforms (General) Rules, 1965

(x)Upon the declaration of the Trust as privileged raiyat or the rejection of his claim in that behalf, the Tribunal, shall as soon as may be, intimate the fact to the Collector of the District.]