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 66] [Entire Act] State of Odisha - Subsection Section 66(1) in The Orissa Survey and Settlement Rules, 1962 (1)All proceedings pending on the date of coming into force of these rules shall be deemed to be proceedings under these rules and shall be continued thereunder.
