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 2] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(3) in The Orissa Government Land Settlement Act, 1962 (3)Every appeal preferred under this section shall be heard and disposed of in such manner as may be prescribed.] [Added vide Orissa Act No. 18 of 1981.]
