Section 40A(2)(a) in The Orissa Land Reforms Act, 1960

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State of Odisha - Subsection

Section 40A(2)(a) in The Orissa Land Reforms Act, 1960

(a)any proceeding for resumption under Chapter III or mutation proceeding or proceedings for partition in a Civil Court [instituted prior to the 26th day of September, 1970] [Inserted vide Orissa Act No. 29 of 1976.] in respect of any land forming subject-matter of the return; or

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State of Odisha - Subsection

Section 40A(2)(a) in The Orissa Land Reforms Act, 1960