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State of Odisha - Section

Section 3 in The Orissa Escheats Act, 1979

3. Prohibition of alienation etc.

(1)All property to which this Act applies belongs to the State and no person who holds such property shall transfer, alienate, dispose of or encumber such property in any way.
(2)Any transfer, alienation, disposition or encumbrance made or created in contravention of Sub-section (1) shall be void.