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 2] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(2) in The Orissa Land Reforms Act, 1960 (2)on receipt of an application under Sub-section (1) the Revenue Officer shall, after making such enquiry as may be necessary pass such order as he deems fit.
