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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(e) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(e)all lands held as emolument in respect of such offices shall stand resumed and vested absolutely in the State Government free from all encumbrances ; and