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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Bhoodan and Gramdan Rules, 1972

(2)Lands vested in the Samiti may be granted to landless persons to such extent as the Samiti may, in view of all circumstances of the locality, extent of land available for distribution and after consultation with the inhabitants of the locality in which the land is situate, consider fit and proper.