Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)If any person who had surrendered or abandoned his holding or in the event of his death, his heir applies for settlement within the period specified in the notice issued under Sub-rule (3) of Rule 23 then his application shall be considered and disposed of in the manner hereinafter appearing.