Section 41 in The Orissa Hindu Religious Endowments Rules, 1959
41. [ [Substituted vide Notification No. 3734/29.3.1969.]
While presenting an application to the Assistant Commissioner or the Commissioner or a memorandum of appeal to the Commissioner or the State Government the party presenting the same shall file alongwith it as many true copies thereof as there are opposite parties or, as the case may be, respondents together with three additional copies and every such copy shall be duly signed by the parties or any of them or by their Pleader.]
