Dilu Sahu and Others Vs State of Orissa and Others
.... e 2nd of October, 1997. Since Section 5 of the Act has already come into force with effect from 2.10.1997, the State Government could issue a notification on 14.10.1999 prohibiting the sale of tickets of a lottery organised, conducted or promoted by every other State u/s 5 of the Act without even a ...
Orissa High Court
State of Orissa Vs Chandrasekhar Singh Bhoi, etc.
.... on of land within the meaning of Article 31(2) of the Constitution and the compensation determined merely at fifteen times the fair and equitable rent may not, prima facie, be regarded as determination of compensation according to the principles specified by the Act. But Article 31A which applies to ...
Supreme Court of India
Chandrasekhar Singh Bhoi and Others Vs State of Orissa
.... r a raiyat. This provision is substantially the same as the one provided in Section 45 of the old Chapter IV of the Principal Act. Thus, the surplus lands both under the Principal Act and under the Amending Act as provided in the aforesaid sections, constitute a part of the area held under personal ...
Orissa High Court
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