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 161] [Entire Act] State of Odisha - Subsection Section 161(2) in The Orissa Tenancy Act, 1913 (2)The said proclamation shall contain a description of the trained property, and shall state the demand for which the property is to be sold and the place where the sale is to be held.
