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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(f) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(f)the holders of such offices shall cease to have the right to hold all other lands which they would not have continued to hold except by virtue of or as incidental to his office.