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[Cites 0, Cited by 0] [Section 651] [Entire Act]

State of Odisha - Subsection

Section 651(2) in The Orissa Estates Abolition Rules, 1952

(2)Except Rules of merged States, persons who are or had been Gazetted Officers and persons whose annual compensations exceed Rs. 1,000/- and persons who have been specially exempted by Government on the ground that there can be no difficulty in future identification, all Intermediaries shall be liable to the operation of this rule.