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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(6) in The Orissa Bhoodan and Gramdan Rules, 1972

(6)Upon receipt of an application under Sub-rule (5) the Tahsildar may, after giving the person concerned a reasonable opportunity of being heard and after holding such enquiry as he deems fit, evict such person from the land.