Section 3(4)(a) in The Orissa Government Land Settlement Act, 1962

[Cites 0, Cited by 2] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(a) in The Orissa Government Land Settlement Act, 1962

(a)any Khasmahal land or Nazul land, except where such land is used as homestead in any urban area, which has been leased out prior to the appointed date, shall whether the lease, where it had already expired, has been renewed or not prior to such date, be deemed to have been leased out under this Act to the person holding such land whether as a lessee, or as a sub-lessee either under the lessee or under a sub lessee :

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State of Odisha - Subsection

Section 3(4)(a) in The Orissa Government Land Settlement Act, 1962