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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)Along with the list he shall publish a general notice in the same manner calling upon landless persons and small holders of land to apply, within a period of thirty days from the date of publication, for a settlement of these lands as a tenant with rights of occupancy therein on a fair and equitable rent.