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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(3) in The Orissa Tenancy Act, 1913

(3)When any such instrument is admitted to registration, the registering officer shall transmit the notice to the Collector who shall cause it to be served on the landlord named in the notice in the prescribed manner :Provided that when a sole landlord purchase a holding or a portion or share thereof notice need to be served.