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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(c) in The Orissa Development Authorities Rules, 1983

(c)If the person to be evicted resists or obstructs the officer or employees deputed under Sub-rule (b) or if he re-occupies the land after eviction, the Authority shall prosecute him under Section 188 of the Indian Penal Code.