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 46] [Entire Act] State of Odisha - Subsection Section 46(7) in The Orissa Tenancy Act, 1913 (7)The State Government shall make rules for determining what are to be deemed staple food-crops in any local area, and for the guidance of officer preparing price-lists under this Section.Commutation
