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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(7) in The Orissa Land Reforms Act, 1960

(7)If a tenant after obtaining a receipt or without being entitled to such a receipt filed an application under Sub-section (5) he shall be liable to pay a penalty not exceeding a sum of one hundred rupees according as the Revenue Officer may, after such enquiry as may be necessary, direct.