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[Cites 0, Cited by 0] [Section 12A(4)] [Section 12A] [Entire Act]

State of Odisha - Subsection

Section 12A(4)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)For payment of premium and land revenue in respect of cases under Sub-rule (2), the authorised officer may, on application, allow additional period not exceeding sixty days from the date of order of settlement to the applicant in exceptional and genuine cases.