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 3A(2)] [Section 3A] [Entire Act] State of Odisha - Subsection Section 3A(2)(b) in The Orissa Government Land Settlement Act, 1962 (b)can no longer serve the purpose for which it was reserved;