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(j) in The Orissa Apartment Ownership Act, 1982 (j)"Declaration" means the instrument by which the property is submitted to the provisions of this Act, and such declaration as from time to time may be lawfully amended;
