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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(18) in The Orissa Land Reforms Act, 1960

(18)"Land Reforms Commissioner" means the Land Reforms Commissioner appointed by the Government;[(18-a) "local Committee" means the local Committee constituted under Section 55;] [Inserted vide Orissa Act No. 29 of 1976.]