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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(8) in The Orissa Land Pass Book Rules, 2006

(8)In cases where the original Land Pass Book is lost, mutilated or damged, a sum of rupees twenty shall be charged to the applicant including an applicant belonging to BPL category for issue of a duplicate Land Pass Book.