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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)The State Government may recover as they may fix from the land owners of the Unit towards the cost of the operations conducted under this Act:Provided that the aforesaid amount shall not be fixed at a rate exceeding ten rupees per acre and shall be recovered in five equal annual instalments.