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 22F] [Entire Act] State of Odisha - Subsection Section 22F(2) in The Orissa Land Reforms (General) Rules, 1965 (2)The information in Form No. 18 shall be presented to the Revenue Officer personally by the applicant or by his authorised agent.
