Section 2(i) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(i)[ land which are covered by [orchards, groves or homesteads] [Substituted by the by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1976 (Orissa Act 15 of 1976), s. 2 (a).] by the date of publication of a notification in the official Gazette under sub-section (1) of section 6;]
