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[Cites 0, Cited by 0] [Section 13A(7)] [Section 13A] [Entire Act]

State of Odisha - Subsection

Section 13A(7)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)If the person or persons entitled to the same do not appear before him to receive the payment, the amount under deposit shall be kept under revenue deposit after the expiry of the said period in the manner prescribed in subsidiary Rule 424 contained in Part II of the Orissa Treasury Code and simultaneously intimate the fact of deposit to the person or persons entitled to the same.