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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(6) in The Orissa Survey and Settlement Rules, 1962

(6)The attestation of the draft record-of-rights and fixation of fair and equitable rent, as the case may be, shall be taken up only after giving effect to the orders of the Board of Revenue in the map and the draft record-of-rights, as the case may be.