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 2] [Entire Act] State of Odisha - Subsection Section 2(a) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963 (a)"appointed date" in relation to any area means the date appointed in respect of such area by a notification under Sub-section (3) of Section 1;
