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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Government Land Settlement Rules, 1983

(2)Where reclamation schemes are undertaken by Government for agricultural development or for re-settlement or rehabilitation of displaced persons of any category including tribals or of weaker sections of the society, settlement of the land reclaimed shall be made according to such scheme in each case.