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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(d)"chaka" means amalgamation and redistribution of a parcel or [parcels of land] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 2 (a) w.e.f. 23rd May 1979.] comprised in different holdings of a unit for the purpose of rendering such holdings more compact;