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 34] [Entire Act] State of Odisha - Subsection Section 34(5) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973 (5)The entire proceeding under Sub-rule (4) shall, as far as practicable, be completed in the forty-five days.
