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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Odisha - Subsection

Section 9C(1) in The Orissa Estates Abolition Rules, 1952

(1)Objections, if any, under Rule 9-B shall contain the grounds on which the objector relies and shall be filed in triplicate within thirty days from the date of publication of the particulars in pursuance of the said rule in the notice board of the Tribunal.