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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Odisha - Subsection

Section 13A(5) in The Orissa Land Reforms (General) Rules, 1965

(5)The receipt so granted shall operate as an acquittance for the amount of compensation payable by the raiyat or the tenant in the same manner and to the same extent, as if that amount of compensation had been received to the full satisfaction.