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[Cites 0, Cited by 0] [Section 38A(7)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(7)(a) in The Orissa Land Reforms (General) Rules, 1965

(a)Extent of settlement of land - Settlement of surplus lands shall be made in accordance with the priority mentioned in Sub-rule (5) and the procedure specified in Sub-rule (6).