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 6] [Entire Act] State of Odisha - Section Section 61 in The Orissa Land Reforms Act, 1960 61. Orders to be final. - Any order passed under any of the provisions of this Act shall, subject to any order passed in appeal or revision, as the case may be, final and shall not be called in question in any Court law.
