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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(2)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)Terms and conditions of settlement of land for non-agricultural purposes both in rural and urban areas, shall be such as specified in the standard lease-deed in Form No. 27 and as may be determined by the Government from time to time.