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

State of Odisha - Subsection

Section 5(ii) in The Orissa Prevention of Land Encroachment Rules, 1985

(ii)if encroachment has been made by the same person in more than on place, the encroacher may be allowed remission or reduction of assessment, penalty or fine only in respect of such land as would be legitimately settled in his favour under Section 7;