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 8D] [Entire Act] State of Odisha - Subsection Section 8D(2) in The Orissa Estates Abolition Act, 1951 (2)The Tribunal shall consist of one member to be appointed by the State Government from among the officers of the judicial Service not below the rank of a Subordinate Judge.
