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[Cites 0, Cited by 2] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)After preparation of the Provisional Consolidation Scheme, the Assistant Consolidation Officer shall cause to be sent to the land-owners concerned notices containing relevant extracts there from and shall publish the Provisional Consolidation Scheme in the unit in the manner prescribed.