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 1] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(12) in The Orissa Land Reforms Act, 1960 (12)[ "homestead" means any land, whether or not recorded as such, ordinarily used as house-site, ancillary or incidental to agriculture;] [Substituted vide Orissa Act No. 13 of 1965.]
