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

State of Odisha - Subsection

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

(c)as soon after the expiry of this period as may be possible, he shall call upon the claimant and the objectors, if any, to be present for hearing on a date to be fixed for the purpose;