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 2] [Entire Act] State of Odisha - Subsection Section 2(c) in The Orissa Estates Abolition Rules, 1952 (c)"Schedule" means the Schedule appended to these rules(cc)[ "Section" means a section of the Act] [Inserted by Revenue Department Notification No. 31931-E. A, 11-8/59-R, dated 30.7.1959.]
