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State of Odisha - Section

Section 2 in The Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Miscellaneous Provisions Regulations, 1976

2. Insertion of Section 7-D to have retrospective effect.

- Section 7-D of the Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Regulation, 1956 (Orissa Regulation 2 of 1956) which was inserted therein by the Orissa Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Amendment Regulation, 1975 (Orissa Regulation 1 of 1975) shall be deemed to have been so inserted with effect from the 2nd day of October, 1973.