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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(d) in The Orissa Land Reforms Act, 1960

(d)a person, who under an inamdar of an inam which is not an estate within the meaning of the Madras Estates' Land Act, 1908 (Madras Act 1 of 1908) whether or not such inam has vested in the State in the districts of Ganjam and Koraput or the subdivision of Baliguda holds land in such inam with heritable and transferable rights therein;