Section 22(1)(d) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

(d)on the date so fixed, or on any other date to which the proceedings may be adjourned he shall call upon the claimant to provide his claim,

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