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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(2)The Director of Consolidation shall, before making modifications in the provisional consolidation scheme under Sub-Section (1) of Section 21, give reasonable opportunity to the parties and the members of the Consolidation Committee of being heard.