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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Survey and Settlement Act, 1958

(2)Compensation. - The Survey Officer shall, after assessing the loss occasioned by may clearance as is mentioned in Sub-section (1), offer reasonable compensation to the owners of the materials so, cleared.