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] [Entire Act] State of Odisha - Section Section 35 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 35. Manner of disposal of matter under Section 36. - The provisions of Rule 20 shall mutatis mutandis apply to the filing, hearing and disposal of cases of revision under Section 36.
