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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Land Reforms Act, 1960

(2)When the partition is effected as provided in Clause (a) of Subsection (1), the Registering Officer shall not admit for registration any instrument unless it is accompanied by a notice in the prescribed form with the prescribed particulars and the fee prescribed for the service of such notice.