Section 38(3)(a) in The Orissa Survey and Settlement Act, 1958

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(3)(a) in The Orissa Survey and Settlement Act, 1958

(a)under Section 6-D, 15 or 25 if the record or any entry therein or the settlement of rent had, prior to the date of commencement of the Orissa Survey and Settlement (Amendment) Act, 1965, been-

(i)subject to the revision by the Board of Revenue; or

(ii)after being made, further considered by any authority in accordance with any law or under orders of Government; or

(iii)subject to any decision by a Civil Court; or

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State of Odisha - Subsection

Section 38(3)(a) in The Orissa Survey and Settlement Act, 1958