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] [Entire Act] State of Odisha - Section Section 5 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988 5. The order of eviction passed under Sub-section (1) of Section 5 of the Act shall be issued in Form 'B'.
