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 4] [Entire Act] State of Odisha - Section Section 47 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 47. Jurisdiction of Court. - All authorities hearing any application, appeal or revision under any of the provisions of this Act shall do so as revenue courts.
