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[Cites 0, Cited by 1] [Section 45A] [Entire Act]

State of Odisha - Subsection

Section 45A(2) in The Orissa Land Reforms Act, 1960

(2)If possession is not delivered in accordance with the provision of Sub-section (1), the Revenue Officer may, by an order in writing direct the person in possession of the surplus lands to deliver possession of such lands within seven days from the date of service of the order on him to such person as may be specified in the order.