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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2)(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(b)Objections, if any, received by the Assistant Consolidation Officer within a period of seven days after the publication under Clause (a) shall be disposed of in the unit by the Consolidation Officer whose order in the matter shall be final.