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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(3)The orders passed by the competent authorities in matters referred to in sub-section (2) shall be given effect to by such authorities as may be prescribed.