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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(7) in The Orissa Land Reforms (General) Rules, 1965

(7)if it appears to the Revenue Officer that the facts stated in application are correct and the applicant is entitled to deposit the compensation money, he shall receive the same and grant a receipt for it in Form No. 15.