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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(4)If after final disposal of applications under Sub-rule (3) any surrendered or abandoned holding or a part thereof remains unsettled it shall be treated as ordinary waste land and its disposal shall be regulated under Chapter IV.Chapter-VI Appointment of Village Officers to suitable post under the State Government