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State of Odisha - Section

Section 29A in The Orissa Land Reforms (General) Rules, 1965

29A. [ Maintenance of a list of privileged raiyats. [Substituted by Notification No. 6926-Re-179/73-R-D. 11.10.1973.]

- For the purpose of Clause (a) of Section 38, the Revenue Officer shall maintain a list of privileged raiyats. The list shall be verified periodically and brought up to day.