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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)the consolidation area shall be deemed to be under consolidation operations and the duty of preparation of record-of-rights and map of each village comprised in the are shall be performed by the Assistant Consolidation, Officer who shall prepare them in the manner hereinafter provided;