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Citedby 2 docs
Sahadev Nayak And After Him ... vs State Of Orissa And Ors. on 5 July, 1990
Bansidhar Pattnaik vs The State Of Orissa And Ors. on 20 March, 2008
Sri Prasanna Veeranjaneya Swamy ... vs The Secretary To Government on 28 March, 2013

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[Section 43] [Complete Act]
Central Government Act
Section 43(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) When a record of rights has been prepared, the survey officer shall publish a draft of the record in such manner and for such period as may be prescribed and shall receive and consider any objections which may be made during the period of such publication, to any entry therein or to any omission therefrom.