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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)in case of Sub-rule (4)(b) the names of the co-sharers to whom the compensation is due or so any of them as the sub-tenant or under raiyat [or his successor-in-interest] [Inserted by O.G.E.No. 937, Notification No. 42688-Re-i57/76-R-D.8.6.1976.] may be able to specify;