Section 115(1)(a) in The Orissa Port Trust Act, 1962

[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(1)(a) in The Orissa Port Trust Act, 1962

(a)until the expiration of one month after notice in writing has been given to the Board or to such person stating explicitly the cause of action, the nature of relief sought, the amount of the compensation, if any, claimed and the name and address of the intending plaintiff and unless the plaint contains a statement that such notice has been so given; and

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State of Odisha - Subsection

Section 115(1)(a) in The Orissa Port Trust Act, 1962