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 3(1)] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(1)(e) in The Orissa Offices of Village Police (Abolition) Act, 1964 (e)all Jagir lands shall stand resumed and vested absolutely in the State Government free from all encumbrances ;