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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Survey and Settlement Act, 1958

(2)The Government shall be competent at any time during the continuance of the proceedings of any survey to issue an order to stop such survey and, if subsequently so ordered, such proceeding shall be proceeded with from such stage as may be directed.