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State of Odisha - Section

Section 45 in The Orissa Land Reforms Act, 1960

45. Surplus lands to vest in Government.

- With effect from [the date on which the statement becomes final under Sub-section (3) of Section 44] [Inserted vide Orissa Act No. 44 of 1976.], the interest of the person to whom the surplus lands relate and of all land-holders mediately or immediately under whom the surplus lands were being held shall stand extinguished and the said lands shall vest absolutely in the Government free from all encumbrances.