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 24A] [Entire Act] State of Odisha - Subsection Section 24A(1) in The Orissa Estates Abolition Rules, 1952 (1)For the purposes of Clause (a) of Sub-Section (3-A) of Section 37, the notice shall be in Forms M and N.
