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 9(1)] [Section 9] [Entire Act] State of Odisha - Subsection Section 9(1)(a) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963 (a)to deliver all records maintained by him before the appointed date in respect of the land or village hold by him in relation to his office;