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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(iv) in The Orissa Estates Abolition Rules, 1952

(iv)number of tauzi and khewat, number of the estate or any other particulars to identify the estate mortgaged or charged (if a part of an estate is mortgaged or charged, the share mortgaged or charged shall be stated here) or number of tauzi and khewat, number of the estate or any other particulars to identify the estate on which the maintenance allowance is charged;