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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(1)(a) in The Orissa Land Reforms (General) Rules, 1965

(a)A Raiyat may make an application in duplicate to the authorised officer in Form No. 25 for use of his agricultural land for purpose other than agriculture.