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] [Entire Act] State of Odisha - Section Section 24 in The Orissa Estates Abolition Rules, 1952 24. Period within which the certificate to be made under Section 34. - The certificate under Section 3 shall be made within thirty days from the date of final publication of the Compensation Assessment Roll.
