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[Cites 0, Cited by 0] [Section 3B(3)] [Section 3B] [Entire Act]

State of Odisha - Subsection

Section 3B(3)(a) in The Orissa Betterment Charges Act, 1955

(a)where no building or structure has been erected on the agricultural land prior to such finding, pass an order revesting the agricultural land in the transferor and if he be dead, in his heirs;