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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Odisha - Subsection

Section 10A(2) in The Orissa Land Reforms (General) Rules, 1965

(2)A general notice shall also be served on the villagers of the village or villages in which the land is situated inviting objections within a period of fifteen days, to the settlement asked for by the sub-tenant or under-raiyat or his successor-in-interest.