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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)Where a notification has been cancelled in respect of any area under sub-section (1) such area shall cease to be under consolidation operations with effect from the date of the cancellation.