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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(3) in The Orissa Land Reforms Act, 1960

(3)All rules made under this section shall be laid before the Legislature Assembly as soon as possible after they are made for a total period of fourteen days which may be comprised in one or more sessions and shall be subject to such modification as the Assembly may make during the said period.