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 34] [Entire Act] State of Odisha - Subsection Section 34(c) in The Orissa Survey and Settlement Rules, 1962 (c)that being founded on a decree or order of a Civil Court or on the order of any competent authority, the entry therein is not accordance with such decree or order;
