Section 8A(1)(a) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 8A(1)(a) in The Orissa Land Reforms Act, 1960

(a)the authorised officer may, where an application is made to him by a raiyat in the prescribed form for conversion of the use of any agricultural land belonging to him for purposes other than agriculture, allow such conversion, if he is satisfied that such conversion shall not violate -

(i)any master plan, improvement scheme, development plan or town planning scheme, made or published under the Orissa Town Planning Improvement Trust Act, 1956 (Orissa Act 10 of 1957) or under the Orissa Development Authorities Act 14 of 1982 or under any law for the time being in force and applicable to such land; and

(ii)any other condition or conditions as may be prescribed for the purpose of dealing with bona fide cases of such conversions.]

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State of Odisha - Subsection

Section 8A(1)(a) in The Orissa Land Reforms Act, 1960