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 17] [Entire Act] State of Odisha - Section Section 3 in The Orissa Land Reforms Act, 1960 3. Act to override other laws. - Save as otherwise provided the provisions of this act shall have effect, notwithstanding anything to the contrary in any other law, custom or usage or agreement, decree or order of Court.Chapter-II Raiyats and tenants
