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 16] [Entire Act] State of Odisha - Subsection Section 16(3) in The Orissa Land Reforms (General) Rules, 1965 (3)the notice shall be served in the manner as provided in Rule 4.] [Substituted by Notification No. 36496-Re-155/80-R-D.16.5.1980.]
