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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Government Land Settlement Rules, 1983

(4)If after necessary verification, as mentioned in Sub-rule (3), the Tahasildar is of the opinion that settlement of land may be granted, he shall publish a proclamation in Form No. III and invite objections, fixing a date for hearing the said objections, if any.