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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)Objections, if any, to any entry in or omission from the draft Jamabandi, made during thirty days of its publication shall be received and considered by the Sub-Divisional Officer in accordance with the subsequent provisions of this rule.