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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Offices of Village Police (Abolition) Act, 1964

(4)All persons entitled to the settlement of Jagir lands under Subsection (1) shall, in the prescribed manner and within the prescribed period, file claims before the prescribed authority and on failure of filing such claim the person concerned shall be debarred from claiming any right under this section.