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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(b) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(b)all settlements, stands and all grants in pursuance of which such tenures were being held immediately before the appointed date shall be deemed to have been cancelled;