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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Odisha - Subsection

Section 121(2)(a) in The Orissa Grama Panchayats Act, 1964

(a)for recovering such money, to direct that such money be recovered as an arrear of land revenue and on such direction being given such money shall be recoverable as arrear of land revenue from such person; and