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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(a) in The Orissa Development Authorities Rules, 1983

(a)The Authority shall, in the first instance, serve a notice upon the person to be evicted, requiring him to vacate the land within such reasonable time from the date of service thereof, as may be specified in the notice.