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 8B] [Entire Act] State of Odisha - Subsection Section 8B(2) in The Orissa Estates Abolition Rules, 1952 (2)The Collector of the district while making a reference under Section 8-A(5) shall also send three copies of the application to the Tribunal.]
