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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(2)(r) in The Orissa Estates Abolition Act, 1951

(r)the particulars to be prescribed under, Clause (d) of Sub-section (1) an4 the rates of the cost of collection, to be prescribed under Sub-section (2) of Section 30 and the period within which an agreement should be reached between the State Government and the Intermediary under Clause (b) of Sub-section (4) of the said section;