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 Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 (3)Notices in respect of land belonging to Government Department shall be issued to Heads of local offices of the concerned Department.
