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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Estates Abolition Act, 1951

(2)The Anchal Sasan constituted under Sub-section (1) shall for the purpose of such management, have jurisdiction over such suitable administrative units as may be notified by the State Government from time to time and such units so notified shall be called Anchals for the purpose of this Act.