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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4) in The Orissa Bhoodan and Gramdan Rules, 1972

(4)Constitution of the Samiti-As soon as may be after appointment of members of the Samiti is made, the State Government shall, by notification in the official Gazette in Form I, declare the constitution of the Samiti.