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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4)(ii) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

(ii)If the consent in writing of all the landlords in Form 'H' annexed hereto has been previously obtained to the sale of land in the case of default, there may be no objection to accepting such land as security and such consent shall be deposited in the record room with the record of the case.