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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3)(b) in The Orissa Land Reforms (General) Rules, 1965

(b)When the compensation payable to the co-sharers jointly and the tenant or his successor-in-interest or his authorised agent is unable to obtain a joint receipt from the co-sharers for the money and no person has been authorised to receive the compensation on their behalf and grant receipt; or