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 59] [Entire Act]

State of Odisha - Subsection

Section 59(d) in The Orissa Survey and Settlement Rules, 1962

(d)The Assistant Settlement Officer shall thereafter finally frame the record-of-rights in conformity with the combined draft record-of-rights and Settlement Rent Roll as corrected in accordance with orders made by him or by the Settlement Officer before sanction of the settled rent.