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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973

(2)Notice to be sent to land-owners under Sub-Section (1) of Section 18 shall be prepared in Form No. 9 and relevant extracts from the provisional consolidation scheme shall be enclosed thereto.