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State of Odisha - Section

Section 5C in The Orissa Government Land Settlement Rules, 1983

5C. [ [Inserted vide Orissa Gazette Extraordinary No. 1111 - S.R.O.No. 407/98, Dated, 31.8.1998.]

Notwithstanding anything contained in Rules 3, 5, 5-A, 5-B, 8, 11, 12 and 13 settlement of Government Land on leasehold basis for homestead purposes in the urban areas of the State as mentioned in Schedule VI may be converted into free hold on permanent basis with hereditable and transferable rights in the manner prescribed in the said Schedule.]