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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5)(iv) in The Orissa Escheats Act, 1979

(iv)the Custodian shall have authority to realise the rents, profits and income of the property, to let it out, to grant a lease in respect thereof or to invest it in accordance with the rules framed in that behalf :