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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(1)At least fifteen days before the final consolidation scheme comes into force, the amount payable for houses, structures, trees, wells and other improvement shall be intimated to the land-owners concerned.