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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(6) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(6)every land-owner shall, as far practicable, be allotted the land on which exists his private source of irrigation together with an area in the vicinity the value of which shall be equal to the valuation of lands originally held by him there;