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State of Odisha - Section

Section 43 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

43. Instrument not necessary for transfer.

- Notwithstanding anything contained in any other law for the time being in force, no instrument in writing shall be necessary for effecting a transfer of a holding involved in giving effect to a Final Consolidation Scheme nor shall any such instrument, if executed, require registration.