Legal Document View

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
[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Odisha - Subsection

Section 1(3)(i) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(i)The 1st April, 1965 in the Merged Territories of the former States of Daspalla, Khandpara, Mayurbhanj and Nayagarh, vide Notification No. 21496-E.A-I-N.D-5/75-R./31.3.1965, published in Orissa Gazette Extraordinary No. 419/31.3.1965.