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[Cites 0, Cited by 1] [Section 116] [Entire Act]

State of Odisha - Subsection

Section 116(1) in The Orissa Tenancy Act, 1913

(1)When a draft record-of-rights has been prepared, the Revenue Officer shall publish the draft in the prescribed manner and for the prescribed period, and shall receive and consider any objections which may be made to any entry therein, or to any omission therefrom, during the period of publication.