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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4)(a) in The Orissa Estates Abolition Rules, 1952

(a)If any person other than a Government servant is appointed to be a member of the Tribunal, he shall be entitle to such fees as may be fixed by the State Government from time to time.