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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Odisha - Subsection

Section 6A(2) in The Orissa Estates Abolition Rules, 1952

(2)An application under Sub-rule (1) shall be verified in the manner prescribed for verification of a plaint under the Code of Civil Procedure, 1908 (V of 1908) by the applicant or his agent duly authorised in that behalf.]