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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(5) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(5)Nothing in sub-sections (1) and (2) shall apply to a transfer of any land for such public purpose as may be specified by notification in this behalf by the State Government.