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[Cites 0, Cited by 0] [Section 40B] [Entire Act]

State of Odisha - Subsection

Section 40B(c) in The Orissa Land Reforms Act, 1960

(c)considers it necessary to submit a revised return, as a consequence of such amendment, he shall submit the return or revised return, as the case may be, in accordance with the provision of that section within thirty days from the commencement of the said Act :