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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

State of Odisha - Subsection

Section 52A(5) in The Orissa Public Demands Recovery Rules, 1963

(5)The application shall specify the name and full address of the person whose name is sought to be registered, the detailed particulars of the immovable property which he is interested, the amount of fees and penalty, if any, deposited for the purpose of registration and if the application is for renewal of registration, the registration number.