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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972

(2)A person occupying or in possession of any land by virtue of a transfer or partition which is void under the provisions of this Act, may be summarily evicted by the Collector.