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[Cites 0, Cited by 0] [Section 622] [Entire Act]

State of Odisha - Subsection

Section 622(2) in The Orissa Municipal Corporation Act, 2003

(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the document and in the case of joint owners and occupiers, it shall be sufficient to serve it on, or send into, one of such owners or occupiers.