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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(viii) in The Schedule of Rate for Forest Produce in Orissa Rules, 1977

(viii)"Inhabitant" means a person owning land and/or house in the village or town, as the case may be, and living in the said village or town for not less than six months in the year;