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

State of Odisha - Subsection

Section 8(1) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988

(1)If any obstruction is offered or in the opinion of the Estate Officer is likely to be offered to the taking possession of any public premises under the Act the Estate Officer or any other officer duly authorised by him in this behalf may obtain necessary police assistance; and