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

State of Odisha - Subsection

Section 30(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)The land set apart for public purposes under the Final Consolidation Scheme shall, with effect from the date, vest and be always deemed to have vested in the State Government.