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

State of Odisha - Subsection

Section 3(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)While conducting proceedings for disposal of objections to any entry in or omission from the draft Jamabandi under any of the aforesaid Chapters the Sub-divisional Officer shall record the substance of statement of parties and witnesses if any and shall record an order in writing.