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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(3) in The Orissa Land Reforms Act, 1960

(3)The procedure to be followed by Revenue Officer in holding enquiries or in the matter of execution of orders passed under this Act shall be as may be prescribed.] [Substituted vide Orissa Act No. 44 of 1976.]