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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The Samiti or such other person duly authorised by the Samiti shall grant a donation deed duly executed in Form VII. The signature or thumb impression of the grantee shall be taken on the deed in token of his acceptance of the grant.