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 18] [Entire Act] State of Odisha - Subsection Section 18(3) in The Orissa Survey and Settlement Act, 1958 (3)All amounts payable under Clause (a) of Sub-section (2) shall be [recoverable as arrears of land revenue.] [Substituted by Act No. 51 of 1975.]
