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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(a) in The Orissa Land Reforms Act, 1960

(a)persons holding lands immediately before the commencement of this Act or at any time thereafter with rights of occupancy under or within meaning any law for the time being in force;