Section 9(1)(a) in The Orissa Land Reforms Act, 1960

[Cites 0, Cited by 1] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(a) in The Orissa Land Reforms Act, 1960

(a)obtained permission, express or implied, from the person having permanent and heritable rights in the site and having right to accord permission for the construction of sue h house; and

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State of Odisha - Subsection

Section 9(1)(a) in The Orissa Land Reforms Act, 1960