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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(k) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(k)words and expressions used in this Act but not defined shall have the same meaning as assigned to them in the relevant law, rule, order, usage, settlement, sanad or other grant relating to the Village Offices in the corresponding merged territories.