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 1] [Section 39] [Entire Act] State of Odisha - Subsection Section 39(d) in The Orissa Land Reforms Act, 1960 (d)lands in the possession of a tenant or a mortgage shall be deemed to be lands held by the person.
