Section 4(5)(a) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 4(5)(a) in The Orissa Land Reforms Act, 1960

(a)in the case of sub-tenants and under-raiyat who have been recorded in the record-of-rights on or after the 1st day of October, 1965, within two years from the date of commencement of the Orissa Land Reforms (Second Amendment) Act, 1975 or the date of final publication of the record of the record-of-rights, whichever is later; and

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State of Odisha - Subsection

Section 4(5)(a) in The Orissa Land Reforms Act, 1960