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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Land Reforms (General) Rules, 1965

(1)Any person applying for an order of the Revenue Officer under Clause (c) of Sub-section (1) of Section 19 shall file an application giving a full description of the land and other details as may be necessary to effect the partition of a holding among co-sharer raiyats.