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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Housing Board Act, 1968

(3)Notwithstanding anything contained in Sub-section (1), in respect of any land used for agricultural purposes at the time of the execution of the scheme the betterment charges shall be leviable by the Board in such manner as may be prescribed, only after such land is used, or converted for use, for non-agricultural purposes.