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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Odisha - Subsection

Section 148(2) in Orissa Municipal Act, 1950

(2)In the event of the death of the person in whom such title vests, the person to whom as heir or otherwise the title of deceased is transferred by descent or devise, shall, within one year from the death of the deceased, give notice in writing of such transfer to the Executive Officer.