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(32) in The Orissa Land Reforms Act, 1960 (32)"vested estate", "date of vesting" and similar other expression refer to an estate which has vested in the State of Orissa under the Orissa Estates Abolition Act, 1951 (Act 1 of 1952);
