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 24] [Entire Act] State of Odisha - Subsection Section 24(2) in The Orissa Government Land Settlement Rules, 1983 (2)In case of any point of reference relating to the approved master plan, the clarifications shall be issued after consultation with the Urban Development Department.
