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 6D] [Entire Act] State of Odisha - Subsection Section 6D(5) in The Orissa Agricultural Produce Markets Act, 1956 (5)The decision under Sub-section (3) or (4) shall have the force of a decree of a Civil Court and the decretal amount shall be recovered as an arrear of land revenue.
