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[Cites 0, Cited by 5] [Entire Act]

State of Odisha - Section

Section 4 in Orissa Land Encroachment Act, 1947

4. Decision as to the amount of assessment shall not be challenged in any Civil Court.

- The decision as to the rate or amount of rent assessed, payable under section 3 shall be recorded in writing and shall not be called into question in any Civil Court.