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 46] [Entire Act] State of Odisha - Subsection Section 46(2) in The Orissa Bhoodan and Gramdan Rules, 1972 (2)The Administrative Officer of the Samiti shall submit such statements and returns as may be called for from time to time by the Board of Revenue or by the State Government.
