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 2] [Entire Act]

State of Odisha - Subsection

Section 2(ii) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(ii)land which, in the opinion of the Director of Consolidation, is subject to serve fluvial action, intensive soil erosion or prolonged water-logging or is otherwise unfit for cultivation; and