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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(n) in Grama Panchayats Rules, 1968

(n)Any dispute arising between the lessor and the lessee in respect of the interpretation, conduct or performance of any terms and conditions of the agreement for lease of any property or with regard to any claim shall be referred to the Collector of the district whose decision in the matter shall be final and binding on the parties.