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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(2)(a) in The Orissa Land Reforms (General) Rules, 1965

(a)The authorised officer, after enquiry, if satisfied that the proposed conversion is of genuine nature, he may allow conversion and order for settlement of the land on lease basis under the provisions of the Orissa Government Land Settlement Act, 1962.