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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3)(c) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(c)the situation and extent of the land which is required to be reserved in favour of Grama Sasan under Sub-section (2) of Section 5 and the name of the Grama Sasan in favour of which such reservation is required to be made;