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 11] [Entire Act] State of Odisha - Subsection Section 11(3) in The Orissa Goshala Act, 1961 (3)Any sum payable by a trader or a trustee under Section 9 or Section 10, as the case may be, shall be recoverable as an arrear of land revenue payable to the Registrar.
