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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)The lands set apart for public purposes under the Final Consolidation Scheme shall, with effect from the date of coming into force of the final scheme, be utilised for the said purposes.