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State of Odisha - Section

Section 7 in The Orissa Land Reforms (General) Rules, 1965

7. Any other relevant statement which, the applicant wants to make.

Place..........Date..............Signature of applicant or his authorised agentVerificationI................................... son of...............declare that the facts contained in this application are true to the best of my knowledge, belief and information.Place...........Date...............Signature of applicant or his authorised agentForm No. 2Application for being declared as a raiyat under Clause (i) of Subsection (1) of Section 4.[See Sub-section (5) of Section 4 and Sub-rule (2) of Rule 10]In the Court of the Revenue Officer ................