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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)Where change of possession cannot be effected by mutual arrangement the Assistant Consolidation Officer shall effect delivery of possession to the land-owners concerned in accordance with the provisions of section 25.