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 1] [Section 2(21)] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(21)(e) in The Orissa Land Reforms Act, 1960 (e)[ a raiyat the total extent of whose lands held in any capacity whatsoever does exceed three standard acres; or]