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 622A] [Entire Act] State of Odisha - Subsection Section 622A(iii) in The Orissa Estates Abolition Rules, 1952 (iii)'District Treasury Officer' means the Treasury Officer at the district of origin in which the estate vested in Government is situated.
