Legal Document View

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
[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(10)(c) in The Orissa Land Pass Book Rules, 2006

(c)The Tehsildar may make suo motu revision of the Land Pass Book in case of any change therein after giving an opportunity of being heard to the head of the family or any adult member of the family authorised by him whose name has been included in the Land Pass Book.