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 14] [Entire Act] State of Odisha - Subsection Section 14(1) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970 (1)The Tahsildar shall, thereafter, intimate the parties about the lands settled with each of them and other relevant particulars thereof.
