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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Odisha - Subsection

Section 6B(2) in The Orissa Estates Abolition Rules, 1952

(2)Settlement of lands or buildings or both under Section 7-A shall be subject to the condition that no transfer or lease of any such land or building shall be made without the previous sanction of the State Government and any transfer or lease made without such sanction shall be void.]