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

State of Odisha - Subsection

Section 8(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The service of the declaration and the notice under Sub-section (2) of Section 13, shall be effected either by a registered post with acknowledgement due, or through process servers or by both means according to the discretion of the Tahsildars.