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[Cites 0, Cited by 4] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(c) in The Orissa Government Land Settlement Act, 1962

(c)any Gramakantha Parambok land or Abadi land, except where such land is used as homestead in any urban area, which is in occupation by any person for not less than five years as on the appointed date, shall be settled with the said person in such manner, by such officer and subject to such terms and conditions as may be prescribed :