Section 4A in The Orissa Land Reforms (General) Rules, 1965
4A. [ Classes of land under Clause (5-a) of Section-2. - Classes of land shall be determined with reference to entries in the record of rights and other records prepared under any law or rule or order for the time being in force and after such local enquiry as may be necessary.] [Inserted by Notification No. 65926-Re-179/73-R-D. 11.10.1973.]
