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] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(4) in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965 (4)If such village is uninhabited, the notice shall be served in the manner aforesaid in the nearest inhabited village.
