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 2] [Section 34] [Entire Act] State of Odisha - Subsection Section 34(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (1)No agricultural land in a locality-shall be transferred or partitioned so as to create a fragment.
