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 20] [Section 37] [Entire Act] State of Odisha - Subsection Section 37(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (2)The power under sub-section (1) may be exercised by the Director of Consolidation in respect of authorities subordinate to him.
