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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Survey and Settlement Act, 1958

(2)The Government may by notification declare with regard to land in any local area or village that record-of-rights has been finally published and such notification shall be conclusive evidence of such publication.] [Substituted by Act No. 7 of 1962.]