Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(3)After hearing the party, who appear before the Estate Officer either personally or through a duly authorised representative and after recording the evidence adduced by him and making such further inquiry as necessary. The Estate Officer may pass such orders as he deems fit.