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 47] [Entire Act] State of Odisha - Subsection Section 47(5) in The Orissa Tenancy Act, 1913 (5)The order shall be in writing and shall state the grounds on which it is made and the time from which it is to take effect.
