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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(h) in The Orissa Government Land Settlement Rules, 1983

(h)"urban area" means an area constituted into a Municipality or a Notified Area under the Orissa Municipal Act, 1950 and shall include such other areas having urban characteristics which may be notified as such by the Government from time to time.