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 112] [Entire Act] State of Odisha - Subsection Section 112(1) in The Orissa Tenancy Act, 1913 (1)The State Government may in any case if it thinks fit, make an order directing that a survey be made and a record-of-rights be prepared, by a Revenue Officer, in respect of the lands in any local area, estate or tenure or part thereof.
