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[Cites 0, Cited by 0] [Section 3(25)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(25)(b) in The Orissa Tenancy Act, 1913

(b)any survey made by the Government which may be adopted any notification in the official Gazette as defining villages for the purposes of this Clause in any specified area;