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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(b) in The Orissa Housing Board Act, 1968

(b)with the consent of the owners, that two or more original plots each of which is held in ownership in severality or in joint ownership shall, with or without alteration of boundaries be held in ownership in common as a reconstituted plot; and