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[Cites 0, Cited by 6] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(b) in The Orissa Prevention of Land Encroachment Act, 1972

(b)where any land is in the unauthorised occupation of a homesteadless person, which is being utilised by him as homestead, the Tahasildar shall, instead of evicting such person, settle the same with him, so, however, that the land so settled with him shall not exceed one-tenth of an acre]: