Section 8A(1)(d) in The Orissa Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Odisha - Subsection

Section 8A(1)(d) in The Orissa Land Reforms Act, 1960

(d)the lands which were deemed to have been surrendered to Government and settled on lease basis under the provisions of the Orissa Government Land Settlement Act, 1962, prior to the date of commencement of the Orissa Land Reforms (Amendment) Act, 2006, shall cease to be so surrendered and settled on lease basis and be held freely by the raiyat or the transferee, as the case may be.]

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State of Odisha - Subsection

Section 8A(1)(d) in The Orissa Land Reforms Act, 1960