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 141(2)] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(2)(i) in The Orissa Co-operative Societies Rules, 1965

(i)contain a description of the immovable property to be proceeded against sufficient for its identification and in case such property can be identified by boundaries or numbers in record of settlement of survey the specification of such boundaries or numbers;