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State of Odisha - Section

Section 23 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

23. Entering into possession by the Land-owner.

- On the after the date of publication of the map and the record-of-rights under sub-section (2) of section 22, a land-owner shall be entitled to enter into possession of the lands allotted to him.