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

State of Odisha - Subsection

Section 2(b) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(b)"Bhogra lands" in relation to any Village Office means lands by whatever name described or locally known, whether or not recorded as such in the settlement papers, held as emolument in respect of such office;