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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Survey and Settlement Act, 1958

(1)The Government may at any time direct [the settlement of] [Substituted by Act No. 7 of 1962.] rent in respect of land situate in any village or local area for which a record-of-rights has already been finally published.