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Sahadev Nayak And After Him ... vs State Of Orissa And Ors. on 5 July, 1990

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[Section 43] [Complete Act]
Central Government Act
Section 43(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) When all objections have been considered and disposed of in accordance with the rules made in this behalf, the survey officer shall cause the record to be finally published in the prescribed manner.