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 26] [Entire Act] State of Odisha - Subsection Section 26(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963 (4)The lists prepared under Sub-rules (2) and (3) shall be forwarded to the Collector for approval.
