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 20] [Entire Act] State of Odisha - Subsection Section 20(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (1)The Sub-Divisional Officer shall thereafter prepare a draft Jamabandi of all the lands forming the subject-matter of allotment under Rule 19.
