Section 32(1)(d) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

(d)on the date so fixed, or any other date to which the proceedings may be adjourned he shall call upon the claimant to prove his claim;

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