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 3] [Entire Act] State of Odisha - Subsection Section 3(6) in The Orissa Housing Board Act, 1968 (6)For the purpose of this Act and the Land Acquisition Act, 1894 (1 of 1894) the Board shall be deemed to be a local authority.
