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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Prevention of Land Encroachment Rules, 1985

(2)On receipt of such report from the Revenue Inspector or an information received otherwise the Tahasildar shall cause to enter the details chronologically in the register in Form "H" and initiate proceeding under the provisions of the Act.