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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in The Orissa Survey and Settlement Act, 1958

(4)No modification or amendment or revision shall be made under Sub-section (2) or, as the case may be, Sub-section (3) until reasonable opportunity has been given to the parties concerned to appear and be heard in the matter.]