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] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(1) in The Orissa Estates Abolition Act, 1951 (1)There shall be constituted local authorities to be called Anchal Sasans for the Purpose of management of all estates vested in the State Government under the provisions of this Act.
