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 60] [Entire Act] State of Odisha - Subsection Section 60(f) in The Orissa Survey and Settlement Rules, 1962 (f)An application made or a direction issued under any one of the Section 15 or 25 shall always be deemed to have been made or issued, as the case may be, under the other section also :
