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 61] [Entire Act] State of Odisha - Subsection Section 61(2) in The Orissa Survey and Settlement Rules, 1962 (2)Such proceedings shall be started before attestation of the draft record-of-rights or fixation of fair and equitable rent, as the case may be.
