Section 74(2)(d) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 74(2)(d) in The Orissa Land Reforms Act, 1960

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding, remedy may be instituted, such penalty, forfeiture or continued or enforced, and any punishment may be imposed as if this Act had not been passed.

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State of Odisha - Subsection

Section 74(2)(d) in The Orissa Land Reforms Act, 1960