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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(4) in The Orissa Prevention of Land Encroachment Act, 1972

(4)Forfeitures under this section shall be adjudged by [the Tahasildar] [Substituted by Act 4 of 1975.] and any property so forfeited shall be disposed of as [the Tahasildar] [Substituted by Act 4 of 1975.] may direct.