Section 57B(1)(a) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 57B(1)(a) in The Orissa Land Reforms Act, 1960

(a)return of the accounts of such trust or other institution has not been periodically furnished or lands belonging to the trust or other institution have been alienated or encumbered without the previous permission of the authority prescribed in that behalf, at any time prior to the commencement of the Orissa Land Reforms (Amendment) Act, 1973 [President's Act 17 of 1973]; or

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State of Odisha - Subsection

Section 57B(1)(a) in The Orissa Land Reforms Act, 1960