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

State of Odisha - Subsection

Section 4(5) in The Orissa Offices of Village Police (Abolition) Act, 1964

(5)Any person with whom lands are settled under Sub-section (1) shall on payment of such fees as may be prescribed, be entitled to a Patta containing the prescribed particulars.