Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Estates Abolition Rules, 1952

(2)Any person who is discharged from the condition of personal service under Sub-section (3) of Section 8, shall file his claim before the Collector for settlement of the lands in the form of an application Form I of the Schedule.