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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1) in The Orissa Survey and Settlement Rules, 1962

(1)all proceedings for maintenance of the record-of-rights and the map under the rules of this Chapter in respect of the said local area and pending as on the date of such order shall abate; and