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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(4) in The Orissa Development Authorities Rules, 1983

(4)When a variation is made under Sub-section (6) of Section 53, the Valuation Officer, and where no Valuation Officer is appointed, the Director shall as soon as may be, forward a copy of such variation to the Director of Land Records who shall correct the relevant land records affected by the variation.