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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(3)The Assistant Consolidation Officer shall within fifteen days of the publication of the provisional consolidation scheme under Sub-Section (1) shall generally demarcate the Chakas in the provisional scheme in the village :Provided that a general notice to the villagers would be given by the Assistant Consolidation Officer to this effect before such demarcation.