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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(3)The Map, Land Register and other records, if any, may thereafter be maintained from time to time on the basis or orders passed by competent authorities under the relevant provisions of this Act.