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

State of Odisha - Subsection

Section 5A(2) in The Orissa Estates Abolition Rules, 1952

(2)The specification of waste lands or tanks or both, as the case may be, shall be made after giving opportunity to the Intermediary or Intermediaries concerned to be heard and after such local enquiry as may be necessary.