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[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(4)(d) in The Orissa Land Reforms (General) Rules, 1965

(d)The Revenue Officer shall thereafter, cause an enquiry to be made in respect of each application and if after such enquiry he is of the opinion that settlement of land may not be granted, he shall reject the application after recording the reasons for rejection.