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 14] [Entire Act] State of Odisha - Subsection Section 14(4) in The Orissa Bhoodan and Gramdan Rules, 1972 (4)The temporary grantee shall be required to execute a written agreement containing terms and conditions mentioned in Sub-rules (2) and (3).
