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] [Entire Act] State of Odisha - Section Section 5A in The Orissa Government Land Settlement Rules, 1983 5A. [ [Inserted vide Orissa Gazette Extraordinary No. 1578/18.11.1987-SRO No. 786/87/20.10.1987.] Notwithstanding anything contained in Rules 3, 5, 8, 11, 12 and 13 lease settlement of Government land in the civil township of Rourkela Notified Area shall be made in the manner prescribed in Schedule IV.]
