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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(b)The map and the record-of-rights shall contain such particulars as are required under the Orissa Survey and Settlement Act, 1958 (Orissa Act 3 of 1959) with such modification as may be prescribed and shall also show the rent and cess determined under sub-section (3) of section 7.