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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(a) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(a)As soon as may be after confirmation of the Provisional Consolidation Scheme, the Consolidation Officer shall cause to be prepared for each village in the consolidation are a final map and record-of-rights on the basis of the Consolidation Scheme so confirmed.