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 5A] [Entire Act] State of Odisha - Subsection Section 5A(c) in The Orissa Government Land Settlement Act, 1962 (c)the Government may, if it deems fit, take over any gochar land for management and development in accordance with the scheme prepared in respect of such land.]
