Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38A(7)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(7)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)No more than 0.7 standard acre of land shall be settled with any person :