Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 47 in The Orissa Survey and Settlement Rules, 1962

47. Submission of application, execution of agreement and deposit of amount towards the expenses of settlement of rent.

- The filing of applications, execution of agreement, and deposit of amounts towards the expenses of settlement of rent of an area under Sub-section (2) of Section 18 shall be made in the same manner as prescribed in Rule 5.