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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(i) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948

(i)any such transaction in respect of private land or forest land entered into prior to the 30th day of November, 1947, in favour of any religious, charitable or educational institution or of any hospital or of any local authority or Co-operative Society registered either under the Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932) or the Bihar and Orissa Co-operative Societies Act, 1935, (B. and O. Act VI of 1935) as the case may be, or of any other public body or institution;