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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(3)The members of the Consolidation Committee shall be nominated by the Consolidation Officer so as to include the categories of persons mentioned in Clause (i) of Section 2 and such other person as he considers suitable to represent the land-owners of the unit.