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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(3) in The Orissa Estates Abolition Rules, 1952

(3)The specification of waste lands or tanks or both as the case may be shall be furnished to the Collector concerned in Form D. A copy thereof shall also be furnished to the Intermediary concerned.