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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

State of Odisha - Subsection

Section 161(1)(d) in The Orissa Tenancy Act, 1913

(d)deliver a copy of the said proclamation to the person charged with the service of the said notice, to be put up by him in the place where the distrained property is deposited.