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 8A(2)] [Section 8A] [Entire Act] State of Odisha - Subsection Section 8A(2)(b) in The Orissa Government Land Settlement Act, 1962 (b)the form and the manner in which an application for settlement of lands may be made and the manner of settlement of lands;