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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(4)After taking possession of the land the authorised officer shall deliver its possession to the person in whose favour the land has been recorded in the final Jamabandi prepared under Chapter IV or Chapter V, as the case may be.