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

State of Odisha - Subsection

Section 6(2) in Orissa Land Encroachment Act, 1947

(2)If such person fails to remove the encroachments within the time specified in the notice the Collector may in his discretion in addition to the order of forfeiture impose a fine which may extend to fifty rupees.