Section 7(2)(a) in The Orissa Prevention of Land Encroachment Act, 1972

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State of Odisha - Subsection

Section 7(2)(a) in The Orissa Prevention of Land Encroachment Act, 1972

(a)where any land is in the unauthorised occupation of a landless person, the Tahsildar may instead of evicting such person from the land in his authorised occupation, settle the same with him, so however, the land so settled with him together with the land excluding homestead, if any owned by him and the lands owned by all the members of his family who are living with him in common mess, shall, on no account, exceed one standard acre and shall not include more than one-tenth of an acre of land which is being utilised or can be utilised for purposes of homestead; and

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State of Odisha - Subsection

Section 7(2)(a) in The Orissa Prevention of Land Encroachment Act, 1972