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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Land Reforms Act, 1960

(4)In case of a dispute about the amount of rent so payable or about the apportionment of compensation, the Revenue Officer shall on an application by any person interested filed in the manner and within the time prescribed hold such enquiry as may be necessary and decide such dispute.