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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(4) in The Orissa Land Reforms Act, 1960

(4)If any tenant on whom a notice under Sub-section (2) has been served does not cease to cultivate the land for the Revenue Officer may take such steps as he may deem necessary for the purpose of giving effect to his orders.