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[Cites 0, Cited by 4] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)all questions relating to right, title, interest and liability in land lying in the consolidation area, except those coming within the jurisdiction of Revenue Courts or authorities under any local law for the time being in force, shall be decided under the provisions of this Act by the appropriate authority during the consolidation operations; and