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[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(4)(g) in The Orissa Land Reforms (General) Rules, 1965

(g)On expiry of [fifteen] [Substituted by Notification No.10100-R-D.11.2.1980.] days from the date of publication of the proclamation in the village and after hearing objections, if any, the Revenue Officer shall, if he is satisfied that the applicant is deserving and there is no objection to the settlement on any ground, make an order granting settlement of the land applied for or any portion thereof.