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[Cites 0, Cited by 0] [Section 488] [Entire Act]

State of Odisha - Subsection

Section 488(4) in The Orissa Municipal Corporation Act, 2003

(4)All listed settlements which do not fall strictly within the category identified under Sub-section (2) shall be considered as tenable and accordingly shall be eligible for in-situ upgrading subject to the settlement of ownership disputes on the land.