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[Cites 0, Cited by 15] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Prevention of Land Encroachment Act, 1972

5. Decisions as to the amount of assessment shall not be challenged in any Civil Court.

- The decision as to the rate of amount of rent assessed under Section 4 shall be recorded in writing and shall not be called in question in any Civil Court.