Legal Document View

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
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(iii) in The Orissa Bhoodan and Gramdan Rules, 1972

(iii)to rehabilitate the grantees of lands (and to provide for quick utilisation of the same) by making gilts of agricultural and other accessories, seeds, grains and by creating new village sites, raising homesteads, completing irrigation projects, and by doing such other things as it may deem necessary for carrying out the provisions of the Act;