Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)Where change of possession becomes necessary amongst and land-owners as a result of orders passed under sections 36 and 37, it shall be lawful for them to exchange possession amongst themselves in accordance with such orders.