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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)In particular and without prejudice to the generality of the foregoing powers, they may make rules in respect of all matters expressly required or allowed by this Act to be prescribed.