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(4) in The Land Acquisition (Orissa Amendment and Validation) Act, 1959 (4)the words "Collector" and "Company" shall have the same meanings as have been respectively assigned to them in the Central Act.
