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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Odisha - Subsection

Section 9A(2) in The Orissa Estates Abolition Rules, 1952

(2)The application shall be accompanied by three copies thereof and shall be presented to the Tribunal having jurisdiction either in person or through his authorised agent or sent by registered post with acknowledgement due.