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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(4)When the fragment is not sold in course of the auction, it may be transferred to the State Government and the State Government, shall, on payment of the market value determined under sub-section (3), purchase the same and thereupon the fragment shall vest in the State Government free from all encumbrances.