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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Survey and Settlement Act, 1958

(2)Such proclamation to be valid notice to persons interested. - A proclamation published under Sub-section (1) shall be held to be a valid notice to every person having any interest in the land or in the boundaries of which the survey has been ordered.