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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Land Pass Book Rules, 2006

(1)The Land Pass Book may be used as an authoritative document for the following purposes in lieu of a Miscellaneous Certificate issued under the Orissa Miscellaneous Certificate Rules, 1984 for any of such purposes
(a)Scheduled Tribe/Scheduled Caste Certificate.
(b)Income Certificate.
(c)Residential Certificate.
(d)Legal Heir Certificate for limited purposes such as drawal of pension, gratuity, arrear salaries provident fund and the like.
(e)Socially and Educationally Backward Class Certificate for educational purpose.
(f)Identification of farmers.
(g)Identification of BPL family.