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(p) in The Orissa Estates Abolition Act, 1951 (p)"Board of Revenue" means the Board of Revenue as constituted under Section 2 of the Orissa Board of Revenue Act, 1951; and
