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 65(3)] [Section 65] [Entire Act] State of Odisha - Subsection Section 65(3)(i) in The Orissa Town Planning and Improvement Trust Act, 1956 (i)the Tribunal shall (except for the purposes of Section 54 of this Act) be deemed to be the Court;