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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(4)Objections, if any, to any entry in or omission from the draft Assessment Roll filed within a period of thirty days of service of the notice under Sub-rule (2) or publication under Sub-rule (3), as the case may be, shall be received by the Sub-Divisional Officer.