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 30] [Entire Act] State of Odisha - Subsection Section 30(3) in The Orissa Land Reforms (General) Rules, 1965 (3)During the period of thirty days, as aforesaid, every facility shall be given to the person to whom the statement relate for inspecting it and for taking extracts therefrom.
