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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2)(a) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(a)specific areas, as far as they can be determined, to be earmarked to be earmarked for such public purposes and to such extent as may be prescribed; and