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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)As soon after the appointed date as may be possible, the Sub-Divisional Officer shall prepare a draft Jamabandi in respect of Bhogra lands, Gounti-Rayati lands and privileged waste lands of each village.