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

State of Odisha - Subsection

Section 8(6) in The Orissa Government Land Settlement Rules, 1983

(6)Where the reservation of plots cannot be finalised within a reasonable time, the Collector may, after preparing a tentative plan with the approval of the Revenue Divisional Commissioner, lease house-sites according to the above provisions and shall incorporate the same while finalising the reservation.