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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3) in The Orissa Land Reforms (General) Rules, 1965

(3)He shall hear all objections that are received by him by the dates specified in the notices in this behalf or within such further time as may be allowed by him of his own motion or an application filed on this behalf and then proceed to finalise his proposal.