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] [Entire Act] State of Odisha - Section Section 15A in The Orissa Land Reforms (General) Rules, 1965 15A. [ Notice under Section 14(2). [Inserted by Notification No. 42688-Re-157/76-R-D.3.6.1976.] - The notice under the first proviso to Sub-section (2) of Section 14 shall be in Form No. 24.]
