Section 182(2)(a) in The Orissa Tenancy Act, 1913

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State of Odisha - Subsection

Section 182(2)(a) in The Orissa Tenancy Act, 1913

(a)send to the Collector, for the purpose of being put up in his office, a proclamation fixing a day for the sale of the property, which shall not be less than five or more than ten days from the date of the proclamation; and

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State of Odisha - Subsection

Section 182(2)(a) in The Orissa Tenancy Act, 1913