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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)And amount equal to the market value of houses, structures, tress, wells and other improvement existing on the land contributed for public purposes as determined under this Act shall also be paid to the land-owner or owners concerned.