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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

State of Odisha - Subsection

Section 8A(2) in The Orissa Prevention of Land Encroachment Act, 1972

(2)On receipt of a reference under Sub-section (1) the Sub-divisional Officer shall give the Department of the State Government (other than the Revenue Department) to which the land belongs, an opportunity to show cause against the settlement of the land and may make such further enquiry as he deems necessary.