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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Odisha - Subsection

Section 19A(7) in The Orissa Land Reforms (General) Rules, 1965

(7)When a portion is allowed, the order of the Revenue Officer shall clearly mention the plots of land allotted to the share of every co-sharer raiyat, the amount of rent, cess and other local dues payable by each co-sharer raiyat, after partition.