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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(3)Any amount paid as compensation in respect of any land settled under Section 5 with any person other than the holder of the village office shall be realised by the State Government from such person and all such amounts shall be recoverable as arrears of land revenue.