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 5] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(14) in The Orissa Land Reforms Act, 1960 (14)[ "land" means land of different classes used or capable of being used for agricultural purposes and includes homestead;] [Inserted vide Orissa Act No. 29 of 1976.]
