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[Cites 0, Cited by 0] [Section 8D] [Entire Act]

State of Odisha - Subsection

Section 8D(1) in The Orissa Estates Abolition Rules, 1952

(1)Objections, if any, filed in pursuance of the provision of Sub-rule (1) of Rule 8-C shall contain the grounds on which the objector relies and shall be filed in triplicate within 30 days from the date of publication of the said rule on the notice Board of the Tribunal.