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[Cites 0, Cited by 0] [Section 7C] [Entire Act]

State of Odisha - Subsection

Section 7C(b) in The Orissa Betterment Charges Act, 1955

(b)the Court shall in any suit or proceeding relating to the transfer of immovable property a member of the Scheduled Tribes have power to require in fact expressly or impliedly admitted by such member to be proved otherwise than by admission.