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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Betterment Charges Act, 1955

(2)Any surrender or relinquishment shall be deemed to be a transfer of immovable property within the meaning of this Regulation and except as otherwise provided in the Sub- Section (1) the other provisions of this Regulation shall, so far as may be, applied.