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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(a)a copy of such notice in Form "A" or in Form "C" as the case may be shall be affixed in a conspicuous part of the last known place of residence or business of such person, or be delivered to any adult member of his family;