Section 6(2)(a) in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(a)a declaration specifying such property shall be deemed to have been made by the Collector under Section 3 on the date of commencement of this Act;

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