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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)The Consolidation Officer shall, in the prescribed manner, dispose of objections filed under section 18 after giving the Consolidation Committee and parties concerned a reasonable opportunity of being heard.