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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(1)(a) in The Orissa Land Reforms Act, 1960

(a)any transfer by way of mortgage executed in favour of -
(i)the Central Government or any State Government;
(ii)any public financial institution;
(iii)any Bank to which the Orissa Co-operative Societies Act, 1962 (2 of 1963) applies;
(iv)any corporation established by law which is owned, controlled or managed by the Central Government or by a State Government;
(v)any company in which not less than fifty-one per cent of the paid-up share capital is held by the Central Government or by any one or more State Government;