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State of Odisha - Section

Section 21 in The Orissa Land Reforms Act, 1960

21. Lands gained by gradual accretion.

- Any land gained by gradual accretion to any holding whether from the recess of a river or of the sea, subject to the provisions of Section 52 may ordinarily form apart of such holding and the raiyat thereof shall be liable to pay such additional rent as may be determined by the Revenue Officer.