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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(3)every proceeding relating to Survey, preparation and maintenance of record-of-rights and settlement of rent shall stand abated after publication of the notification under sub-section (1) of section 6; and