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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(b) in The Orissa Government Land Settlement Rules, 1983

(b)"communal with respect to a land" means a land which is used by any village community or any section thereof for a communal purpose like burying or cremating dead bodies, celebrating public festivals, holding melas or common worship and the like without any interference from any body or paying any fees for the purpose;