Legal Document View

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
[Cites 0, Cited by 0] [Section 13A(2)] [Section 13A] [Entire Act]

State of Odisha - Subsection

Section 13A(2)(ii) in The Orissa Land Reforms (General) Rules, 1965

(ii)in case of co-sharers, the names of such co-sharers to whom the compensation is due or so many of them as the raiyat or the tenant may be able to specify.