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 2] [Entire Act] State of Odisha - Subsection Section 2(k) in The Orissa Estates Abolition Act, 1951 (k)"Lease" in relation to mines and minerals, shall include a sublease a prospecting lease an and agreement to lease and sublet and 'lease' shall be construed accordingly;
