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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(v) in The Orissa Estates Abolition Act, 1951

(v)the procedure to be followed by the Tribunal under Sub-section (3) of Section 13, Sub-section, (4) of Section 33 [or] [Inserted vide Orissa Act No. 8 of 1958.] Section 36 [* * *] [Omitted vide Orissa Act No. 8 of 1958.];