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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2) in The Orissa Land Reforms Act, 1960

(2)Arrears of revenue ceases or other dues to Government, if any, by the date with effect from which the tenant becomes a raiyat in pursuance of certificates issued under Section 29 in respect of the lands covered by such certificates shall be payable by the persons who were liable for such dues by the said date.