Legal Document View

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
[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6)(b) in The Orissa Zilla Parishad Act, 1991

(b)no acquisition of land for development projects and for re-settling or rehabilitating persons affected by such projects shall be made under any law without prior consultation with the Parishad; and