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 2] [Entire Act] State of Odisha - Section Section 25 in The Orissa Land Reforms Act, 1960 25. Extent of resumable lands. - The extent of resumable lands shall not be more than one-half of the lands in respect of each tenant measured in standard acres only.
