Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(f) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(f)the special condition or incidents, if any, that are proposed to be attached to the tenancy after settlement.