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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Government Land Settlement Rules, 1983

(2)Notwithstanding such repeal, anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under these rules.Form I[See Rule 5 (2)]Application for settlement of landToThe Tahasildar,