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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1)(a) in The Orissa Land Reforms Act, 1960

(a)[ the total area of land held by the person as a land-holder or as a raiyat and the class to which each plot of the land belongs; [Substituted vide Orissa Act No. 9 of 1974.]