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[Cites 0, Cited by 0] [Section 27C] [Entire Act]

State of Odisha - Subsection

Section 27C(4) in The Orissa Land Reforms (General) Rules, 1965

(4)If consultation with the Committee on the appointed day is not possible due to absence of the members or due to their disinclination or inability to express their opinion, the fact shall be recorded by the Revenue Officer and it shall thereupon constitute sufficient compliance with the requirement of consultation with the committee.