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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Odisha - Subsection

Section 6D(b) in The Orissa Survey and Settlement Act, 1958

(b)[ on application made within one year from the said date, direct the revision of any survey record or any portion thereof but not so as to affect any order passed by a Civil Court under Section 42;] [Substituted by Act No. 6 of 1981.]