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(iii) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (iii)such other arrears as the Director of Consolidation may declare to be unsuitable for the purpose of consolidation;
