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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in The Orissa Land Reforms Act, 1960

(2)in the case of a family, by the head of the family or any member thereof or by all the members jointly :Provided that if more than one return is filed in respect of the same family all such returns shall be taken up together for consideration; and