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 14(3)] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(3)(iii) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 (iii)the profit that can be derived from the land with due diligence and by reasonable means.