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[Cites 0, Cited by 9] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(1)The copy of the Map, Land Register and other records, if any, prepared under section 6 together with the Statement of Principles prepared under Section 8 shall be published in the unit in the prescribed manner and copies thereof shall also be forwarded to the local Tahsildar.