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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(3)The valuation determined under clause (c) of sub-section (2) shall be approved by the Consolidation Officer with such changes as he deems necessary.