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 2] [Entire Act] State of Odisha - Subsection Section 2(4) in The Orissa Land Reforms Act, 1960 (4)"basic holding" means an area of land measuring [two] [Substituted vide Orissa Act No. 13 of 1965.] standard acres;Note. - One acre is equal to 0.4047 hectre.
