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] [Entire Act] State of Odisha - Section Section 29DDD in The Orissa Land Reforms (General) Rules, 1965 29DDD. For the purpose of consultation with the Local Committee under section 43, of the provisions contained in Rule 27-C shall so far as may be apply.
