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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(d) in The Orissa Land Reforms Act, 1960

(d)[ to any land which was under the management of any Civil, Revenue or Criminal Court immediately prior to the 26th day of September, 1970, for so long as such management continues] [Substituted vide Orissa Act No. 29 of 1976.]