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 3] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(f) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963 (f)all Bhogra lands shall stand resumed and vested absolutely in the State Government free from all encumbrances; and
