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 3] [Entire Act] State of Odisha - Subsection Section 3(ii) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959 (ii)in Sub-section (4) for the words "in the case of any land to which" the words "in cases where" shall be substituted.
