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 10A] [Entire Act] State of Odisha - Subsection Section 10A(b) in Administration of Mayurbhanj State Order, 1949 (b)when a person holds khamar, nij jote or any other private lands of a Rule which have been recognised as such by the Provincial Government;
