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[Cites 0, Cited by 19] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Estates Abolition Act, 1951

(1)The State Government may, from time to time by notification, declare that the estate [* * *] [Omitted by the Orissa Act 18 of 1952.] specified in the notification has passed to and become vested in the State free from all encumbrances.