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

State of Odisha - Subsection

Section 3A(1) in The Orissa Estates Abolition Act, 1951

(1)Without prejudice to the powers under the last preceding section the State Government may by notification, declare that the intermediary interest of all intermediaries or classes of Intermediaries in the whole or a part of the State have passed to and become vested in the State free from all encumbrances.