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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Aerial Ropeways Act, 1957

(2)For the purpose of the application of the provisions of the Land Acquisition (Mines) Act, XVIII of 1885, to land acquired under Section 9 as notice under this section shall have the same effect as notice under Section 4 of the said Act.