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[Cites 0, Cited by 3] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)Notwithstanding anything contained in sub-section (1) consolidation operations shall not be deemed to have been closed in respect of cases or proceedings pending under the provisions of this Act of the date of issue of the notification under sub-section (1).