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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(3)The Collector shall, after satisfying himself on the genuineness of the claim forward the case for realisation of the compensation due, if any, as arrears of land revenue by the Certificate Officer having jurisdiction.