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

State of Odisha - Subsection

Section 2(e) in The Orissa Offices of Village Police (Abolition) Act, 1964

(e)"Jagir lands" in relation to any office of village police means lands by whatever name described or locally known, whether or not recorded as such in the settlement papers, held as emolument in respect of such office;