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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Merged Territories (Village Offices Abolition) Act, 1963

(3)Any amount paid as compensation in respect of any land settled under Sections 5, 6 and 7 with any person other than the holder of the Village Office shall be realised by the State Government from such person and all such amounts shall be recoverable as arrears of land revenue.