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 2] [Entire Act] State of Odisha - Subsection Section 2(3) in The Bihar and Orissa Places of Pilgrimage Act, 1920 (3)"owner" means the Person entitled to the immediate possession of any houses and includes the person who has obtained a licence in respect of any house;
