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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Odisha - Subsection

Section 6D(7) in The Orissa Agricultural Produce Markets Act, 1956

(7)Notwithstanding anything contained in the Contract Farming Agreement, no title, right, ownership or possession shall be transferred or alienated or vested in the Contract Farming Sponsor or his successor or his agent or his assignee, as the case may be.Chapter-III Incorporation of market committee - Its powers and duties