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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(b) in The Orissa Betterment Charges Act, 1955

(b)The enactments mentioned in column 2 of the (Scheduled to the extent in column 3 thereof in so far as they are in force [in the Scheduled Areas] [Substituted by Orissa Regulation, 1 of 1966.].