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State of Odisha - Section

Section 64 in The Orissa Land Reforms Act, 1960

64. Enquiries and proceedings to be judicial proceedings.

- All proceedings under this Act before any prescribed authority, Revenue Officer, Collector or the Board of Revenue shall be deemed to be judicial proceedings within the meaning of Sections 193 and 228 and for the purposes of Section 196 of Indian Penal Code, 45 of 1860.