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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(1)(e) in The Orissa Land Reforms (General) Rules, 1965

(e)The authorised officer, if considers the conversion to be objectionable or not genuine or the information given by the applicant is not correct, may record the same and reject the application with intimation to the applicant.