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 27A in The Orissa Land Reforms (General) Rules, 1965 27A. [ Procedure for filing application under Section 36-A. [Inserted by Notification No. 6926-Re-179/73-R-D.11.10.1973.] - The application under Section 36-A shall be made in Form No. 19 and in the manner laid down in Rule 24].
