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 8D] [Entire Act] State of Odisha - Subsection Section 8D(2) in The Orissa Estates Abolition Rules, 1952 (2)Copies of the objection petition shall be sent by the Tribunal to the Endowment Commissioner or the Board of Wakfs of the Collector as the case may be and to the trustees concerned.]
