Section 3(4)(d) in The Orissa Government Land Settlement Act, 1962

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State of Odisha - Subsection

Section 3(4)(d) in The Orissa Government Land Settlement Act, 1962

(d)any Khasmahal land, Nazul land, Gramakantha Parambok land or Abadi land, which is used and in occupation by any person as homestead in any urban area for not less than five years as on the appointed date, shall, subject to the payment of compensation in the case of Khasmahal and Nazul land as mentioned in the proviso to Clause (a), be settled-

(i)in the case of Khasmahal or Nazul land, with the person lawfully holding such land on and from the date the compensation is paid ; and

(ii)in the case of Gramakantha Parambok and Abadi land, with the person in occupation of such land on and from the appointed date,

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State of Odisha - Subsection

Section 3(4)(d) in The Orissa Government Land Settlement Act, 1962