Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Survey and Settlement Rules, 1962

(1)When an objection is received under Sub-rule (3) of Rule 11, notice thereof in Form No. 5 along with a copy of the objection shall be served on every person whose interest may, in the opinion of the Survey Officer be affected thereby and all such persons shall be called upon to attend at such time and place as the Survey Officer may fix for the disposal of the objection.