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[Cites 0, Cited by 1] [Section 2(24)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(24)(c) in The Orissa Land Reforms Act, 1960

(c)any trust or other institution declared under this Act to have been a privileged raiyat prior to the commencement of the Orissa Land Reforms (Amendment) Act, 1973;