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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4)(b) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(b)all such suits and proceedings as are referred to in clause (3) or clause (4) which related to lands situate in such area or part thereof, as the case may be, shall be proceeded with and disposed of in accordance with the law as if they had never abated;]