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 1] [Section 39] [Entire Act] State of Odisha - Subsection Section 39(c) in The Orissa Land Reforms Act, 1960 (c)where the person is a member of a Co-operative Farming Society, the extent of land which he would get as his share if the land held by such Society is divided shall be taken into account;
