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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)After taking possession of the land, the authorised officer shall deliver its possession to the Grama Sasan concerned for management subject to order of Government that may be made from time to time in this behalf.