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[Cites 0, Cited by 2] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(c) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(c)to deliver to the State Government Possession of all abandoned and surrendered holdings and all lands to which they have no right to a settlement by or under the provisions of this Act.