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

State of Odisha - Subsection

Section 34(4) in The Orissa Land Reforms (General) Rules, 1965

(4)On receipt of information under Sub-rules (2) and (3) the Revenue Officer shall proceed to prepare the draft [* * *] [Deleted by Notification No. 42688-Re-157/76-D.3.6.1976.] Assessment Roll under Sub-section (1) of Section 48.